SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the appellant / accused as against the conviction and sentence imposed by the learned IV Additional District and Sessions Judge, Tirunelveli, in S.C.No.157 of 2015, dated 18.01.2016. The appellant was charged for the offence under Sections 342, 302, 294(b), 307 & 506(ii) IPC. The trial Court, in conclusion of the trial, though acquitted him for the offence under Sections 342 & 294(b) IPC, has found him guilty, convicted and sentenced him as under:

(2.) The brief facts of the case, as projected by the prosecution, are as follows:

(3.) The available evidences from the prosecution witness are as follows: