VELLAIYAN @ SUBRAMANI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.91 of 2011 on the file of the learned Principal Sessions Judge, Tiruchirapalli. He stood charged for the offences under Sections 341, 294(b) and 302 IPC. The trial Court, by judgment dated 06.03.2012, convicted him under all the charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1000/ -, in default to undergo rigorous imprisonment for six months for the offence under Section 302 IPC; to undergo simple imprisonment for one month for the offence under Section 341 IPC and to undergo rigorous imprisonment for three months for the offence under Section 294(b) IPC. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

(2.) The case of the prosecution in brief is as follows;

(3.) We have heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the State. We have also perused the records carefully.