SIKKANDAR Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the accused in S.C.No.354 of 2008 as against the conviction and sentence imposed against him by the learned Additional Sessions Judge, Fast Track Court No.2, Madurai. The appellant was tried for the offence punishable under Ss. 332 & 307 IPC and the trial Court, in conclusion of the trial, found him not guilty for the offence under Sec. 307 IPC and by order dtd. 30/6/2009, acquitted him from the said charge, however, found him guilty for the offence under Sec. 332 IPC, convicted and sentenced him to undergo rigorous imprisonment for three years. As against the conviction and sentence imposed by the trial Court, the appellant has preferred the instant appeal.

(2.) The case of the prosecution, in nutshell, is as follows:

(3.) Heard Mr.T.Senthilkumar, learned Counsel appearing for the appellant appointed through the legal aid and Ms.S.Bharathi, learned Government Advocate (Crl. Side) appearing for the respondent.