KUTTIAPPAN @ RAJENDRAN Vs. STATE BY TAMIL NADU

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the judgment passed in S.C.No.4 of 2010 dated 04.01.2011 on the file of the Sessions Judge, Nagapattiam.

(2.) The appellant is the sole accused in the above said case. The accused stood charged for the offences under Sections 307 and 302 IPC. The accused denied all the charges and opted for trial. Therefore, he was put on trial of the charges. After full fledged trial, the learned Sessions Judge found the accused guilty of the offences under Sections 304(1) and 324 IPC. Accordingly, the accused was convicted and sentenced to undergo Rigorous imprisonment for 10 years and to pay a fine of Rs. 1,000/- in default to undergo Simple imprisonment for one year for the offence under Section 304 (1) IPC and sentenced to undergo Rigorous imprisonment for one year and to pay a fine of Rs. 500/- in default to undergo Simple imprisonment for three months for the offence under Section 324 IPC. The trial Court ordered the sentences to run concurrently. Challenging the conviction and sentence, the accused is before this Court by way of filing the present Criminal Appeal.

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