SIVALINGRAM Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.487 of 2009, on the file of the learned Principal Sessions Judge, Tirunelveli. He stood charged for the offence under Sections 457 and 302 I.P.C. By Judgment, dated 03.02.2011, the Trial Court convicted him under Sections 449 and 302 I.P.C. and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000/- in default to undergo rigorous imprisonment for six months for the offence under Section 302 I.P.C. and to undergo rigorous imprisonment for five years and to pay a fine of Rs.1,000/- in default to undergo rigorous imprisonment for three months, for the offence under Section 449 I.P.C. The sentences have been ordered to run concurrently. Challenging the said conviction and sentence, the appellant is before this Court, with this Criminal Appeal.

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

(3.) Based on the above materials, the Trial Court framed charges as detailed in the first paragraph of this Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as, 14 witnesses were examined and 15 documents were exhibited, besides 6 Material Objects.