MASILAMANI Vs. INSPECTOR OF POLICE UDAYARPALAYAM POLICE STATION

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.8 of 2015 on the file of the Fast Track Mahila Court, Ariyalur. He stood charged for offences under Sections 302 and 201 IPC. By judgment dated 18.08.2015, the Trial Court convicted him under both charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 5,000/- in default to undergo rigorous imprisonment for one year for the offence under Section 302 IPC and to undergo rigorous imprisonment for three years and to pay a fine of Rs.5,000/- in default to undergo rigorous imprisonment for three months for the offence under Section 201 IPC. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) P.W.1 is the father of the deceased. He has stated that around 4.00 a.m., on the day of occurrence, he was informed that the deceased was no more. When he rushed to the house of the deceased, he found the dead body of the deceased lying in the floor of the house. The accused and other family members were sitting in the house giving a sorrowful look. They told P.W.1 that the deceased had died committing suicide. P.W.1 could not believe the same, because he found blood stains on her ear and nose. Therefore, he took the body to his house. Then he informed to his relatives. Thereafter, he went to the Police Station and made complaint on 26.04.2002 at 6.30 p.m. The Sub-Inspector of Police, Udayarpalayam Police Station on receipt of the said complaint registered a case in Crime No.226 of 2002 under Section 174 Cr.P.C. Ex.P7 is the FIR. She forwarded both the documents viz., Complaint [Ex.P1] and FIR [Ex.P7] to the Court, which were received by the learned Magistrate at 8.00 p.m., on 26.04.2002.