MOORTHY Vs. STATE

JUDGEMENT

(1.) THIS criminal appeal has been preferred under Section 374(2) Cr.P.C. against the judgment of the learned Additional District and Sessions Judge, Fast Track Court-II, Ranipet made in S.C.No,24 of 2008, dated 31.03.2008.) Challenge is made to the judgment of the Additional District and Sessions Division, Fast Track Court-II, Ranipet made in S.C.No,24 of 2008, whereby the sole accused/appellant stood charged under Sections 302 and 201 IPC, tried and found guilty as per the charges and awarded life imprisonment and to pay a fine of Rs.1000/-, in default to undergo one month R.I. under Section 302 IPC and 7 years R.I. and to pay a fine of Rs.1000/-, in default to undergo one month R.I. under Section 201 IPC and the sentences were ordered to run concurrently.

(2.) THE short facts necessary for the disposal of this appeal can be stated as follows:

(3.) THE court heard the learned Additional Public Prosecutor on the above contentions and has paid its anxious consideration on the submissions made.