MANIVEL Vs. THE STATE REPRESENTED BY THE DEPUTY SUPERINTENDENT OF POLICE CBCID TRICHY. [CRIME NO.2 OF 2014]

JUDGEMENT

(1.) The learned Sessions Judge, Fast Track Court, Mahila Court, Tiruvarur, has submitted the proceedings of the Sessions Case in SC.No.26/2015 on his file, to this Court for confirmation of the death sentence imposed on the sole accused Mr. Manivel [hereinafter referred to as the accused].

(2.) The accused stood charged for the offences under section 341, 366, 354, 376, 302 and 201 read with 302 Penal Code and section 4 of the Tamil Nadu Prohibition of Harassment of Women [Amended] Act, 2002. By judgment dated 29.09.2016, the Trial Court convicted him under sections 341, 376, 302 and 201 read with 302 Penal Code and sentenced him to pay a fine of Rs.500/- and in default, to undergo simple imprisonment for one week for the offence under section 341 Penal Code ; to undergo imprisonment for life and to pay a fine of Rs.5000.00 and in default, to undergo simple imprisonment for six months for the offence under section 376 Penal Code ; sentenced to death and to pay a fine of Rs.1000.00 for the offence under section 302 Penal Code and to undergo imprisonment for seven years and to pay a fine of Rs.5000.00 and in default, to undergo simple imprisonment for six months for the offence under section 201 read with 302 IPC.

(3.) Seeking confirmation of the death sentence imposed by the Trial Court, the Trial Court has submitted the proceedings to this Court as per section 366 of the Code of Criminal Procedure. Challenging the said conviction and sentence, the appellant / accused has come up with the appeal in Crl.A.No.748/2016. That is how, both the proceedings, viz., RT.No.2/2016 as well as Crl.A.No.748/2016 are before us for disposal.