P.MURUGESAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is against the Judgment, dated 18.12.2012 made in S.C.No.296 of 2011 on the file of the II Additional District and Sessions Judge, Tiruppur.

(2.) The appellant is the first accused in the case. The second accused died. The appellant/accused has been convicted for the offence under Sections 341 and 302 r/w 34 Penal Code and sentenced to undergo life imprisonment and also to pay a fine of Rs.1,000.00, in default to undergo Rigorous Imprisonment for six months for the offence under Sec. 302 r/w 34 Penal Code and to undergo one month Simple Imprisonment for the offence under Sec. 341 IPC. The sentences were ordered to run concurrently.

(3.) The short facts leading to the filing of the appeal are as follows: