SHEIK MOHAMMED Vs. STATE

JUDGEMENT

(1.) The appellant Sheik Mohammed is the sole accused in Sessions Case No.61/2008, on the file of the Principal District and Sessions Judge, Puducherry and he has preferred this appeal challenging the conviction and sentence imposed on him by judgment dated 19.3.2010, in the case. For the sake of convenience, in this judgment, the appellant will be referred to as accused.

(2.) Originally, charge under Section 302 IPC was framed and subsequently, additional charge under Section 306 IPC was framed against the accused. Learned Principal Sessions Judge found the accused guilty of the charge under Section 302 IPC and convicted and sentenced him to undergo Life Imprisonment and to pay a fine of Rs.1,000/-, in default to undergo one year Rigorous Imprisonment, and acquitted him of the additional charge under Section 306 IPC.

(3.) To prove the charges, the prosecution examined P.Ws.1 to 19 and marked Exs.P1 to P41 and M.Os.1 to 6.