SURESH KUMAR Vs. STATE REPRESENTED BY THE INSPECTOR OF POLICE THANJAVUR TALUK POLICE STATION THANJAVUR DISTRICT

JUDGEMENT

(1.) THE Appellant, who has been arrayed as A.3, has come forward with this Appeal, challenging his conviction and sentence imposed by the learned Additional District and Sessions Judge-cum-Special Judge for E.C. Act Cases, Thanjavur, dated 9.12.2009 made in S.C.No.81 of 2004 convicting the Appellant for the offence under Section 302 of I.P.C., and sentencing him to undergo life imprisonment with a fine of Rs.1,000/-, in default, to undergo six months" Rigorous Imprisonment and convicting under Section 506 (ii), I.P.C., and sentencing him to undergo six months" Rigorous Imprisonment with a fine of Rs.500/-, in default, to undergo two years" Rigorous Imprisonment. THE sentences are ordered to run concurrently.

(2.) THERE are totally three Accused in this case viz., A1 to A3. A2 died during the pendency of trial. A1 was absconding and as such, the case was split up as against the Appellant, who has been arrayed as A3.

(3.) OBLIQUE cut wound 1 " x " cms " muscle deep over the back of right side of neck situated 2 cms below the right lateral end of the above wound.