PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal by the sole accused challenges the verdict passed by the 4th Additional Sessions Judge, Thrissur dated 26/02/2014 in S.C. No. 687 of 2006 arising out of Crime No. 111 of 2006 by which the appellant was found guilty under Sections 450, 302, 392 and 201 of the Indian Penal Code, 1860 ( for short 'IPC') and sentenced to undergo imprisonment for life and a fine of Rs.10,000/- (Rupees Ten Thousand only) with a default stipulation of rigorous imprisonment of 10 months for offence under Section 302 of IPC, further sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs.3,000/- (Rupees Three Thousand only) in default of which to undergo rigorous imprisonment for three months for offence under Section 450 of IPC, again sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs.5,000/- (Rupees Five Thousand only) on failure, to suffer rigorous imprisonment for five months for offence under Section 392 of IPC and also to undergo rigorous imprisonment for three years and a fine of Rs.2,000/- (Rupees Two Thousand only) with a default stipulation of two months rigorous imprisonment for offence under Section 201 of IPC. The substantive sentences were directed to run concurrently.

(2.) Prosecution alleges the following case against the appellant:-

(3.) Prosecution examined PW1 to PW35 as witnesses, marked Exts.P1 to P25 documents and identified material objects MO1 to MO7. Exts.D1 to D7 contradictions were brought out in evidence during cross-examination of the prosecution witnesses. During 313 examination, the appellant denied all evidence appearing against him and he pleaded innocence. No defence evidence was adduced.