GANESHAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in Crime No. 124 of 2012, in S.C. No. 187 of 2012 on the file of the learned Additional District Judge, Virudhunagar. He stood charged for the offences under Ss. 449, 307 and 302 I.P.C. The trial Court, by judgment dated 25.07.2013, convicted him and sentenced him under Sec. 449 I.P.C., to undergo five years Rigorous Imprisonment and also imposed fine of Rs. 5,000/ - and, in default, to undergo further six months Rigorous Imprisonment and for the offence under Sec. 302 I.P.C., sentenced to undergo Life Imprisonment and also imposed fine of Rs. 10,000/ - and, in default, to undergo further one year Rigorous Imprisonment and for the offence under Sec. 307 I.P.C., sentenced to undergo seven years Rigorous Imprisonment and also imposed fine of Rs. 5,000/ - and, in default, to undergo further six months Rigorous Imprisonment and the total fine amount is Rs. 20,000/ -. Challenging the said judgment passed in S.C. No. 187 of 2012, the appellant/accused in Crime No. 124 of 2012 is before this Court with this present appeal and he is, right now, in Central Prison, Madurai, undergoing the imprisonment. The brief case of the prosecution is as follows:

(2.) 1. In order to prove the case of the prosecution, the prosecution has examined 27 witnesses as P.W. 1 to P.W. 27 and also marked 29 exhibits as Ex. P. 1 to Ex. P. 29 and also Material Objects as M.O. 1 to M.O. 10.

(3.) Having considered all the above materials on record, the trial Court has convicted the accused, as mentioned in the beginning of this judgment and challenging the said judgment, the appellant has come forward with the present appeal.