MURUGAN Vs. STATE

JUDGEMENT

(1.) APPELLANT Murugan is the sole accused in Sessions Case No. 255 of 2007 on the file of Additional Sessions Judge, Krishnagiri and he has preferred this appeal challenging the conviction and sentence imposed on him by judgment dated 29. 7. 2008 in the case. For the sake of convenience, in this Judgment, the appellant will be referred to as accused.

(2.) CHARGES under Sections 302 and 307 IPC were framed against the accused. The learned Additional Sessions Judge found the accused guilty of the charges and convicted and sentenced him to undergo Life Imprisonment and to pay a fine of Rs. 2000/-, in default, to undergo Simple Imprisonment for three years for the charge under Section 302 IPC and convicted and sentenced him to to undergo rigorous Imprisonment for seven years and to pay a fine of Rs. 1000/-, in default, to undergo Rigorous Imprisonment for eighteen months for the charge under Section 307 IPC and ordered the substantive sentence of imprisonment to run concurrently.

(3.) TO prove its case, the prosecution examined P. Ws. 1 to 13 and marked Exs. P1 to P15 and M. Os. 1 to 20.