DURAI @ RAMASUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) THE Appellant/Sole Accused, who stood trial in case tried by learned I Additional Sessions Judge, Tirunelveli in S.C.No.314 of 2008, stands convicted for offences under Sections 302, 449 and 506(ii) IPC and sentenced to undergo life imprisonment for the offence under Section 302 IPC; to undergo Rigorous imprisonment for 7 years for the offence under Section 449 IPC; and to undergo Rigorous imprisonment for 5 years for the offence under Section 506(ii) IPC.

(2.) THE prosecution case is as follows: -

(3.) ON appreciation of evidence and materials placed before it, the Trial Court, while acquitting the accused for commission of the offence under Section 294(b) IPC, convicted and sentenced him for the remaining offences as above stated, against which, the present appeal has been preferred.