LOOKKAS SIVACHANDRAN 2 SIVA ALIAS SATHYASEELAN ALIAS SEELAN ALIAS ANBU Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS Criminal Appeal is filed by the appellant, who is arrayed as the accused in SC.NO.146/2009 against the judgement dated 23.4.2010 passed by the learned Additional Sessions Judge (FTC-I), Tuticorin, convicting the appellant/accused for the offence under Section of 302 of IPC and sentencing him to undergo Life Imprisonment and to pay a fine of Rs.1000/-, in default to undergo one year Rigorous Imprisonment and acquitting him for the offences under Sections 454, 392 and 201 of IPC.

(2.) THE case of the Prosecution as disclosed from the evidence of the Prosecution witnesses is as follows:-

(3.) THE court below, after hearing the arguments advanced on either side and looking into the materials available on record, found the accused/appellant guilty and awarded punishments as referred to above, which is challenged in this Criminal Appeal.