MARIAPPAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.72 of 2006 on the file of the II Additional Sessions Judge, Tirunelveli. He stood charged for the offences under Sections 341, 302, 307 IPC and also under Sections 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (2 counts). By judgment dated 15.09.2010, the trial Court convicted the accused under Sections 341, 307 and 302 IPC alone and acquitted him from the charge under Sections 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (2 counts). The trial Court has sentenced the accused to pay a fine of Rs.250/- in default to undergo simple imprisonment for one week for the offence under Section 341 IPC; 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 307 IPC; and to undergo imprisonment for life and to pay a fine of Rs.1,500/-, in default to undergo rigorous imprisonment for six months for the offence under Section 302 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 for the appellant and the learned Additional Public Prosecutor appearing for the State. We have also perused the records carefully.