PONNAN Vs. STATE, REPRESENTED BY THE INSPECTOR OF POLICE, VIRALIMALAI POLICE STATION, PUDUKOTTAI DISTRICT

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 Section 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 PWs. -1 to 14 and marked Ex.s P -1 to P -22 and M. -Os 1 to 9. No witnesses was examined on behalf of the accused. Dr. Elangovan, Assistant Professor of Kilpauk Mental Health Institute, Chennai was examined as C.W -1 and the case summary recorded at the Institute of Mental Health, Kipauk, was marked as Ex.C -1.