PERAMAYAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant, sole accused in S.C.No.62 of 2012 on the file of the learned District and Sessions Judge, Thiruvarur has come up with this appeal challenging the conviction and sentence imposed on him for the offences under Sections 302, 394 r/w 397 and 201 I.P.C. By judgment dated 04.07.2013, the trial Court has sentenced him to undergo imprisonment for life and to pay a fine of Rs.1000/- in default to undergo rigorous imprisonment for six months for offence under Section 302 I.P.C; to undergo rigorous imprisonment for ten years and to pay a fine of Rs.1000/- in default to undergo rigorous imprisonment for six months for offence under Section 394 r/w 397 I.P.C and to undergo rigorous imprisonment for seven years and to pay a fine of Rs.1000/- in default to undergo rigorous imprisonment for six months for offence under Section 201 I.P.C.

(2.) The case of the prosecution in brief is as follows:

(3.) When the above incriminating materials were put to the accused, he denied the same as false. However he did not choose to examine anyone nor mark any documents on his side. His defence was a total denial. Having considered all the above the trial Court convicted him as detailed in the first paragraph of the judgment and that is how, the appellant is before this Court with this appeal.