VETRIVELAN @ SATHIYA Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.87 of 2014 on the file of the learned II Additional Sessions Judge, Salem. He stood charged for offences under Sections 294(b) (2 counts) 449, 352 & 302 I.P.C. The trial Court convicted the accused for offences under Sections 449 & 302 I.P.C., and acquitted him from rest of the charges. The trial Court sentenced the accused to undergo rigorous imprisonment for seven years and to pay a fine of Rs.1,000/- in default to undergo simple imprisonment for six months for the offence under Section 449 I.P.C., and to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default to undergo simple imprisonment for six months for the offence under Section 302 I.P.C. The trial Court ordered to run the above sentences concurrently. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

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

(3.) On the complaint made by P.W.1, a case in Crime No.1792/2011 for offence under Section 302 I.P.C., was registered by P.W.11, the then Sub Inspector of Police on 08.10.2011 at 6.30 pm. Ex.P.1 is the complaint and Ex.P.10 is the F.I.R. He forwarded both the documents to Court which were received by the learned Judicial Magistrate at 10.00 pm on 08.10.2011.