A MURUGAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.89 of 2010 on the file of the learned Additional District and Sessions Judge, Fast Track Court, Namakkal. He stood charged for the offences under Sections 302 and 201 of IPC. By judgment dated 13.09.2010, the trial court convicted him under both the 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 of IPC and to undergo rigorous imprisonment for 5 years and to pay a fine of Rs.1,000/-, in default, to undergo rigorous imprisonment for 3 months for the offence under Section 201 of IPC. 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 10 witnesses were examined and 10 documents and 11 material objects were also marked.