SATHIYARAJ Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.184 of 2007 on the file of the learned Sessions Judge, Kanyakumari Division at Nagercoil. He stood charged for offences under Sections 294(b), 341 and 302 IPC. The trial Court convicted him under Sections 341 and 302 IPC alone and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000/-, in default, to undergo simple imprisonment for one year for the offence under Section 302 IPC and to undergo simple imprisonment for one month for the offence under Section 341 IPC. The trial Court acquitted the accused from the charge under Section 294(b) IPC. Challenging the said conviction and sentence, the appellant is before this Court with the appeal.

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

(3.) We have heard the learned senior counsel for the appellant, the learned Additional Public Prosecutor for the respondent and we have also perused the records carefully.