MARIMUTHU Vs. STATE

JUDGEMENT

(1.) APPELLANT Marimuthu is the sole accused in Sessions case No. 330 of 2007 on the file of the Additional Sessions Judge, Kanchipuram, and he has preferred this appeal challenging the conviction and sentence imposed on him in the case. For the sake of convenience, in this judgment, the appellant will be referred to as accused.

(2.) THE learned Additional Sessions Judge found the accused guilty of the charges under Sections 302 and 324, IPC and convicted and sentenced him to undergo Life Imprisonment and to pay a fine of Rs. 2,000/-, in default, to undergo six months Rigorous imprisonment for the offence under Section 302, IPC and to undergo three years Rigorous Imprisonment and to pay a fine of rs. 1,000/-, in default, to undergo three months Rigorous Imprisonment for the offence under Section 324, IPC.

(3.) TO prove its case, the prosecution examined P. Ws. 1 to 16 and marked Exs. P. 1 to p. 18 and M. Os. 1. to 4.