CHINNAPPAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.13 of 2008 on the file of the learned Additional District and Sessions Judge, Fast Track Court No.4, Bhavani in Erode District. He stood charged for offences under Sections 302 IPC [2 counts], 201 and 364 IPC. By judgment dated 06.06.2008, the trial Court convicted the accused under Sections 302 IPC for 2 counts and 201 IPC. The trial Court, however, acquitted the accused from the charge under Section 364 IPC. For the offence under Section 302 IPC, the trial Court sentenced the accused to undergo imprisonment for life for each count and to pay a fine of Rs.1,000/- for each count, in default to undergo rigorous imprisonment for one year. For the offence under Section 201 IPC, the trial Court sentenced the accused to undergo rigorous imprisonment for three years and to pay a fine of Rs.1,000/-, in default to undergo rigorous imprisonment for one year. Challenging the said conviction and sentence, the accused/appellant 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 the above charges as detailed in the first paragraph of this judgment. The accused denied the same. In order to prove the case of the prosecution, on the side of the prosecution, as many as 16 witnesses were examined and 23 documents were exhibited, besides 11 material objects.