ARUMUGAM Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.329/2012 on the file of the learned I Additional District and Sessions Court, Coimbatore, he stood charged and tried for the commission of the offence under section 392 and 302 IPC (2 counts). The Trial Court, vide impugned Judgment dated 22.09.2016, convicted him for the commission of the offence under section 302 and 392 IPC and under Section 302 IPC, awarded him the sentence of imprisonment for life (double murder-2 counts) and also imposed a fine of Rs.5,000/- (each Rs.2500/-) and in default, to undergo three months rigorous imprisonment and for the offence under Section 392 IPC, imposed him the sentence of five years Rigorous Imprisonment and also imposed a fine of Rs.5,000/- and in default to undergo three months Simple imprisonment.

(2.) The sole accused/appellant, aggrieved by the conviction and sentence awarded by the Trial Court, vide impugned Judgment dated 22.09.2016, has preferred the present Criminal Appeal.

(3.) The facts leading to the filing of this Criminal Appeal briefly narrated, are as follows: