SUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) THE above appeal is directed against the judgment dated 3.7.2006 in S.C.No.172 of 2004 on the file of the learned Principal Sessions Judge, Villupuram, convicting and sentencing the appellant herein, to undergo life imprisonment and to pay a fine of Rs.1,000/-, in default, to undergo rigorous imprisonment for two months for the offence punishable under Section 302 IPC, to undergo rigorous imprisonment for two years and to pay a fine of Rs.500/-, in default, to undergo rigorous imprisonment for one month for the offence punishable under Section 201 IPC and to undergo rigorous imprisonment for two years and to pay a fine of Rs.500/-, in default, to undergo rigorous imprisonment for one month.

(2.) THE charge against the accused is that on 5.11.2001 at about 6.30 a.m. at Marangiyur Mettu colony in the varandha of Ramesh's house, on account of festering enmity in view of his lose in the election due to the contesting of the complainant, he with the intention of committing murder of 1- years child of the complainant, strangulated the child and dashed the head of the child on the wall and committed murder of the child in continuation of the abovesaid occurrence, the accused threatened Sudha that he will rape her, if she revealed the offence to others and thereafter, in order to conceal the offence, the accused buried the dead body of the deceased child under the staircase of Ramesh's house and thereby the accused committed the offences punishable under Sections 302, 506(ii) and 201, I.P.C.

(3.) THE trial Court, on scrutiny of materials placed and on hearing the arguments of both sides, found the appellant/accused guilty of the charges under Sections 302, 506(ii) and 201 I.P.C. and accordingly, convicted and sentenced him as referred to earlier. Hence, the present appeal.