RAMAKRISHNAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The trial in S.C.No.36 of 2007 before the Principal Assistant Sessions Judge, Gopichettipalayam was against 7 accused. The appellant herein is the first accused. On the base of the material placed, the trial Court framed the following charges:-

(2.) The prosecution examined 10 witnesses. 30 documents and 8 material objects were marked as prosecution side exhibits and material objects respectively.

(3.) The trial Court, based on the deposition of the defacto complainant, their confession leading to recovery of the stolen goods from the possession of the accused persons, identification parade and the corroboration of independent witnesses, held the charges proved and sentenced A-1 ( the appellant herein) to undergo imprisonment for 8 years Rigorous Imprisonment for the offence under Sec. 395 r/w 397 IPC; sentenced to undergo one year Rigorous Imprisonment for the offence under Sec. 25 (1-B) (a) of Arms Act, 1959. The period of imprisonment was ordered to run concurrently and the period of imprisonment already undergone was ordered to be set off under Sec. 428 of Cr.PC.