MARUTHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is arising out of the conviction imposed by the learned Principal Sessions Judge, Virudhunagar District at Srivilliputhur in S.C.No.93 of 2008, dated 21.08.2009.

(2.) The appellant is the sole accused. He was charged for the offence punishable under Sections 302 and 324 IPC (2 counts) and the learned trial Judge, after full fledged trial, found him guilty, convicted and sentenced him as follows: Section of Sentence of imprisonment Law 304(ii) IPC To undergo rigorous imprisonment for five years. 324 IPC To undergo rigorous imprisonment for six (2 counts) months, each count. The above sentence was ordered to run concurrently.

(3.) The background facts, as projected by the prosecution, in a nutshell, are as follows: