MANICKAM Vs. STATE REP. BY THE INSPECTOR OF POLICE, VALAPPADI POLICE STATION, SALEM DISTRICT.(CRIME NO.422 OF 2012)

JUDGEMENT

(1.) The appellant stands convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 1,000.00 in default to suffer simple imprisonment for a further period of six months for offence under Sec. 302 of Penal Code by the judgement dated 02.03.2015 in S.C.No.56 of 2014 on the file of the learned I Additional Sessions Judge, Salem. Challenging the same, he has come up with this criminal appeal.

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

(3.) According to the further case of the prosecution, at 05.15 a.m. on 18.08.2012, P.W.1 went to the police station and made a complaint. P.W.12, the then Inspector of Police, Valapadi Police Station, on receipt of the said complaint under Ex.P.1, registered a case in Crime No.422 of 2012 under Sec. 302 of IPC. Ex.P.18 is the FIR. Then, P.W.12, forwarded both the complaint [Ex.P17] and the FIR [Ex.P.18] to the court which were received by the learned Magistrate at 01.00 p.m. on 18.08.2012.