KARUNA ALIAS KARUNAKARAN Vs. STATE REP

JUDGEMENT

(1.) Challenging the judgment rendered by the First Additional Sessions Judge, Chennai made in S.C.No.515 of 2000, wherein the appellant stood charged, tried, found guilty under Sections 307 and 506(ii) I.P.C. and sentenced to undergo RI for 5 years and to pay a fine of Rs.2000/- in default to undergo SI for three months for the offences under Section 307 I.P.C. and to undergo RI for two years for an offence under Section 506(ii) I.P.C, this appeal has been filed.

(2.) Though charge sheet was filed against four accused, one accused, namely, Prabha @ Prabhakaran died and the other two accused were absconding and the case was split up and proceeded against this accused/appellant herein.

(3.) The short facts necessary for the disposal of this appeal can be stated as follows: