THOPPI NADAR @ RAJENDIRAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in Spl.S.C.No.12 of 2013 on the file of the learned Principal Sessions Judge, Tiruppur. He stood charged for offence under Section 302 IPC r/w 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. By judgment dated 04.12.2015, the Trial Court convicted him under the said charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs.12,000/-, in default to undergo simple imprisonment for two years. Challenging the said conviction and sentence, the appellant has come up with this appeal.

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

(3.) P.W.1 immediately went to the Madathukulam Police Station and made a complaint at 12.00 noon on 24.03.2013. P.W.11, the then Sub-Inspector of Police on receipt of the said complaint registered a case in Crime No.95 of 2013 under Section 302 IPC r/w 3(2)(v) of the SC/ST Act. Ex.P1 is the complaint and Ex.P8 is the First Information Report. He forwarded both the documents viz., Complaint [Ex.P1] and FIR [Ex.P8] to the Court, which were received by the learned Magistrate on 24.03.2013 at 4.00 p.m.