PRAKASH Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant herein, who is the sole accused in against the judgement dated 13.7.2010 passed by the learned Additional Sessions Judge (FTC-II) Madurai, convicting and sentencing the appellant (a) for the offence under Section 449 of IPC and to undergo ten years Rigorous Imprisonment and to pay a fine of Rs.1000/-, in default to undergo three months Rigorous Imprisonment, (b) for the offence under Section 392 to undergo seven years Rigorous Imprisonment and to pay a fine of Rs.1000/-, in default to undergo three months Rigorous Imprisonment and (c) for the offence under Section 302 of IPC and to undergo life imprisonment and to pay a fine of Rs.2,000/-, in default, to undergo six months Rigorous Imprisonment and ordering the sentences to run concurrently.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in by the learned Additional Sessions Judge (FTC-II) Madurai and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 19 witnesses (PW.1 to PW.19) and also relied on Exs.P1 to P14 and nine material objects (Mos.1 to 9).