PAMBAIKANNAN @ M.P.NATESAN Vs. STATE

JUDGEMENT

(1.) The Appellant is the sole accused in S.C.No.41 of 2014 on the file of the learned Additional District and Sessions Judge, Sivagangai. He was charged for offences under Ss. 449 and 302 IPC.

(2.) To prove these two charges, the prosecution examined 11 witnesses. Marked 12 exhibits and two material objects. In defence, three witnesses DW-1 to DW-3 and seven exhibits, Ex D1 to ExD7 were marked and relied.

(3.) The trial Court, after discussing the evidence and the submissions made by the respective counsels, held that the accused guilty of offence under Sec. 449 of IPC sentenced to undergo two years Rigorous Imprisonment with fine of Rs.500.00 in default, six months Rigorous Imprisonment and also guilty of offence under Sec. 302 IPC and sentenced him to undergo life imprisonment and fine of Rs.5000.00 in default to undergo one year Rigorous Imprisonment. The period of sentence ordered to run concurrently and the imprisonment period already undergone was ordered to be set off.