JAYAKUMAR Vs. STATE REP. BY INSPECTOR OF POLICE, GUMMUDIPOONDI POLICE STATION, THIRUVALLUR DISTRICT, CRIME NO.795/2009

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.84/2012 on the file of the learned Sessions Judge, Magalir Neethimandram (Fast Track Mahila Court), Tiruvallur. He stood charged for offences under Sections 379 & 302 I.P.C. The trial Court by judgment dated 05.04.2016, convicted and sentenced the accused to undergo imprisonment for life and to pay a fine of Rs. 3,000.00 in default to undergo simple imprisonment for six months for the offence under Sec. 302 I.P.C., and to undergo rigorous imprisonment for three years and to pay a fine of Rs. 1000.00 in default to undergo simple imprisonment for two months for the offence under Sec. 379 I.P.C. 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.) P.W.1, the son of the deceased was informed about the lying of the dead body at the place of occurrence. Thereafter, P.W.1 went to Gumudipoondi Police Station on 04.12.2009 at 6.00 pm and made a complaint (Ex.P.1). Based on the same, a case in Crime No.795/2009 was registered for offences under Sections 302 & 379 I.P.C.