MUTHUSAMY Vs. STATE REP

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the Additional District and Sessions Division, Fast Track Court, Namakkal made in S.C.No.1 of 2006, whereby the sole accused/appellant stood charged under Sections 364, 302 and 201 IPC, tried, found guilty as per the charges and awarded one year R.I. and to pay a fine of Rs.1000/-, in default to undergo 1 month S.I. under Section 364 IPC, life imprisonment and to pay a fine of Rs.2000/-, in default to undergo one month S.I. under Section 302 IPC and 2 months R.I. and to pay a fine of Rs.500/-, in default to undergo 15 days S.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 attention over the same.