GEORGE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal challenges the final judgment and order dtd. 1/11/2019 passed by the Madurai Bench of Madras High Court in Crl. A. (MD) No. 479 of 2017, whereby the Criminal Appeal filed by the appellant against the judgment and order dtd. 17/11/2017 in Sessions Case No. 83 of 2016 on the file of the I Additional District and Sessions Judge, Thoothukudi (hereinafter, "trial court") was partly allowed. The Division Bench of the High Court upheld the conviction and sentence qua the appellant insofar as the offence punishable under Ss. 294(b), 341 and 302 of the Indian Penal Code, 1860 (hereinafter, "IPC") but he was acquitted of the charge under Sec. 506(ii) IPC.

(3.) The facts necessary for the adjudication of the present appeal are as given below: