LAWS(MAD)-1994-10-72

RAJA RAJAKKANNU Vs. STATE OF TAMIL NADU

Decided On October 06, 1994
RAJA RAJAKKANNU Appellant
V/S
STATE OF MADRAS Respondents

JUDGEMENT

(1.) The appellant was the accused in S.C.No.92of 19860n the file of Second Additional Sessions Judge, Tiruchirapalli.

(2.) He faced trial for offences under Sec. 302, I.P.C. and Sec. 506, Part II, I.P.C. (3 counts). He was found guilty under Sec. 302, I.P.C. convicted thereunder and sentenced to imprisonment for life. He was also found guilty under Sec. 506, Part II, I.P.C. (2 counts), convicted thereunder and sentenced to rigorous imprisonment for two years under each count. He was, however, found not guilty in respect of one count under Sec. 506, Part II, I.P.C. and acquitted thereof. All the sentences were, however, directed to run concurrently.

(3.) Brief facts are: