MANANKATHAN Vs. STATE

JUDGEMENT

(1.) There are two accused in this case. The appellant/1st accused, who has preferred this appeal, stands convicted in Sessions Case No. 129 of 2005 on the file of the Additional Sessions Judge, Fast Track Court, No. I, Thanjavur. He was convicted for offence punishable under Section 302 IPC and sentenced to undergo life imprisonment and pay a fine of Rs. 250/- in default to undergo simple imprisonment for one year and for offence under Section 201 IPC, he was convicted and sentenced to undergo rigorous imprisonment for three years and pay a fine of Rs. 250/-, in default, to undergo simple imprisonment for six months and the substantive sentence were ordered to run concurrently. Aggrieved by the said conviction and sentence, the appellant is before this Court. The prosecution case is as follows:--

(2.) The prosecution has examined 18 witnesses, viz., P.Ws. 1 to 18, marked both 29 exhibits and 8 Material Objects. On the side of the defence, neither oral nor documentary evidence was let in.

(3.) On appreciation of evidence and materials placed before it, the Trial Court convicted and sentenced the 1st accused as above stated, against which, the present appeal has been preferred by the 1st appellant.