RAMESH Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is preferred by the First Accused challenging the conviction and sentence passed in the judgment dated 11.11.2010, made in S.C.No.18 of 2010 on the file of the Court of Special Court for trial of Bomb Blast Cases, Coimbatore.

(2.) THE Appellant / First Accused was charged and convicted as follows: Under Section 449 of IPC .. R.I. for life and fine of Rs.10,000/- with default sentence of 6 months, R.I. Under Section 302 of IPC.. R.I. for life and fine of Rs.15,000/- with default sentence of 9 months, R.I. Under Section 380 of IPC.. R.I. for 5 years and fine of Rs.5,000/- with default sentence of 3 months, R.I. THE sentences are ordered to run concurrently. Set off under Section 428 of Cr.P.C. was also ordered.

(3.) P.W.2 after returning from the work, went to the house of P.W.1 and she found it was bolted from outside. When she opened the door and went inside, she found that lights were switched on and T.V. was also switched on. She called her mother and went inside the Kitchen and she was not there, and hence she went to the bedroom. In the bedroom, she found that her mother was lying and when she called her, there was no response. P.W.2 also found the bureau was opened and she got panic. By raising alarm, she came outside and immediately contacted P.W.1 through Phone.