MAHESWARAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 133 of 2007 on the file of Additional District and Sessions Judge, Fast Track Court No.2, Coimbatore. He stood charged for the offence under Section 398 and 302 I.P.C. By judgment dated 30.10.2008, the Trial Court convicted him under both the charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1000/-, in default to undergo simple imprisonment for three years for the offence under Section 302 I.P.C. and to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.500/-, in default to undergo simple imprisonment for one year for the offence under Section 398 I.P.C. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) We have heard the learned counsel for the appellant, the learned Additional Public Prosecutor for the State and we have also perused the records carefully.