SUDALAIYANDI Vs. STATE

JUDGEMENT

(1.) CRIMINAL Appeal filed under Section 374(2) Cr.P.C. against the judgment passed by the Principal Sessions Judge, Tuticorin, in S.C.No.261 of 2004 dated 14.3.2005. K.N. Basha, J. The first accused, Sudalaiyandi, who is the appellant has come forward with this appeal challenging his conviction and sentence passed by the learned Principal Sessions Judge, Tuticorin, in S.C.No.261 of 2004 dated 14.03.2005 convicting him to suffer life imprisonment and also imposing a fine of Rs.1,000/-, in default to undergo Rigorous Imprisonment for a period of one year for the offence under Section 302 I.P.C. and also convicting under Section 201 I.P.C. and sentencing him to undergo one year Rigorous Imprisonment and imposing a fine of Rs.500/- in default to undergo three months Rigorous Imprisonment and the learned Trial Judge ordered the sentences to run concurrently.

(2.) THERE are four accused in this case and four charges were framed against them.

(3.) THE prosecution in order to bring home the charges against the accused, examined P.Ws.1 to 14, filed Exs.P.1 to 14 and marked M.Os. 1 to 14.