V.ARUL Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 75 of 2012 on the file of the learned I Additional District and Sessions Judge, Tiruppur. He stood charged for offences under Sections 302 and 201 of IPC. By judgement dated 28.06.2013, the trial court convicted him under both the charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 2,000.00, in default, to undergo simple imprisonment for six months for the offence under Sec. 302 of Penal Code and to undergo rigorous imprisonment for 3 years and to pay a fine of Rs. 1,000.00, in default, to undergo simple imprisonment for 3 months for the offence under Sec. 201 of IPC. Challenging the said conviction and sentence, the appellant is before this Court with his Criminal 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 Judgement. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 18 witnesses were examined and 34 documents and 15 material objects were also marked.