DEVI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.41 of 2011 on the file of the learned Sessions Judge, The Nilgiris District at Ooty. He stood charged for offences under Sections 302 and 506 (ii) of IPC and Section 3(2) (v) of the Scheduled Caste and Schedule Tribes (Prevention of Atrocities) Act. By judgment dated 05.11.2012, the trial court convicted him under Sections 302 and 506 (ii) of IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default, to undergo simple imprisonment for 3 months for the offence under Section 302 IPC and sentenced him to undergo rigorous imprisonment for 3 months for the offence under Section 506(ii) of IPC. The trial court acquitted him for the offence under the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act. Challenging the said conviction and sentence, the appellant/sole accused is before this Court with this appeal.

(2.) The case of the prosecution in brief, is as follows:-

(3.) Based on the above materials, the Trial Court framed charges as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 11 witnesses were examined and 16 documents and 7 material objects were also marked.