LAKSHMANAN Vs. STATE, REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is filed against the conviction and sentence imposed by the trial Court in S.C.No.14 of 2012 vide its judgment dated 30.11.2012 against the appellant to undergo 7 years rigorous imprisonment and to pay a fine of Rs. 5,000/-, in default, to undergo one year rigorous imprisonment for the offence under Section 304(1)IPC; and to undergo 2 years rigorous imprisonment and to pay a fine of Rs. 1,000/-, in default, to undergo six months rigorous imprisonment for the offence under Section 201 IPC. The period of detention already undergone is ordered to be set off under Section 428 of Cr.P.C. The sentence was ordered to run concurrently.

(2.) The case of the prosecution on the basis of the evidence let in by prosecution witnesses is as follows:

(3.) The Judicial Magistrate, Palacode has taken the case on file in PRC.No.28 of 2011. After considering the case materials, the Judicial Magistrate, Palacode, came to the conclusion that, this case is exclusively triable by the Court of Sessions and accordingly, committed the case to the Principal Sessions Judge, Dharmapuri, the Sessions Judge after completing the legal formalities framed the charges under Sections 302 and 201 r/w 302 of IPC.