ELUMALAI Vs. STATE

JUDGEMENT

(1.) The appellant was the sole accused in S.C.No.207 of 1999 on the file of the Additional Sessions Judge, Villupuram. He was convicted to undergo R.I. for ten years and to pay fine of Rs.500/-, in default to undergo R.I. for one month under Section 394 I.P.C. r/w Section 397 I.P.C., to undergo imprisonment for life and to pay a fine of Rs.500/-, in default to undergo R.I. for one month for offence under Section 302 I.P.C., and also to undergo another R.I. for seven years and to pay a fine of Rs.500/-, in default to undergo R.I. for one month for offence under Section 307 I.P.C., and the sentences are to run consecutively.

(2.) The brief facts leading to the conviction of the accused are as follows:-

(3.) During trial, on behalf of the prosecution, P.Ws.1 to 15 were examined, Exs.P.1 to P.15 were filed and M.Os.1 to 5 were marked. On behalf of the accused, no oral or documentary evidence was produced.