ANTHIRIYAS Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant, who is the sole accused, has come forward with this appeal challenging his conviction and sentence passed by the learned Sessions Judge, Kanyakumari Division, Nagercoil, by the judgment dated 5.4.2010 made in S.C. No. 187 of 2004 convicting the appellant for the offence under Section 302 IPC (four counts) and sentencing him to undergo life imprisonment with a fine of Rs. 2,000/-, in default, to undergo one year simple imprisonment for each count and convicting him for the offence under Section 307 IPC and sentencing him to undergo seven years rigorous imprisonment and to pay a fine of Rs. 1,000/-, in default, to undergo simple imprisonment for six months. The sentences are ordered to run concurrently with a condition that the accused shall undergo life imprisonment for not less than 20 years. The period of detention already undergone by the accused during the trial or enquiry is also ordered to be set off as per the provision under Section 428 Cr.P.C.

(2.) The facts of the case as projected by the prosecution are hereunder:

(3.) The prosecution, in order to substantiate its case, examined P.Ws.1 to 14, filed Exhibits P-1 to P.28 and marked M.Os.1 and 2.