PONNAN Vs. STATE

JUDGEMENT

(1.) THE appellant, sole accused in S. C. No:102 of 2000, on the file of the Principal Sessions Judge, Pudukottai was convicted for offence under Sections 302 IPC to undergo imprisonment for life and for offence under Section 326 IPC (3 counts) to undergo rigorous imprisonment for four years on each count, for the offence under section 324 IPC (2 counts) to undergo rigorous imprisonment for one year on each count, all the sentences to run concurrently.

(2.) THE brief facts of the prosecution case is as follows:-

(3.) BEFORE the Sessions Court, the prosecution examined P. Ws 1 to 14 and marked Exs. P. 1 to P. 22 and M. Os 1 to 9. No witness was examined on behalf of the accused. Dr. Elangovan, Assistant Professor of Kilpauk Mental Health Institute, Chennai was examined as CW. 1 and the case summary recorded at the Institute of Mental Health, Kilpauk, was marked as Ex. C. 1.