GOKUL ALIAS VENKATESAN Vs. STATE OF MADRAS

JUDGEMENT

(1.) THE appellant/accused, namely Gokul @ Venkatesan has been convicted for the offences under Sections 302, 404 and 449 IPC and sentenced to undergo life sentence with a fine of Rs. 1,000/-, one year rigorous imprisonment with a fine of Rs. 1,000/- and two years rigorous imprisonment with a fine of Rs. 1,000/- and the sentences imposed on the appellant/accused were ordered to run concurrently. Challenging the said conviction and sentence, this appeal has been filed.

(2.) FEW facts leading to the conviction are as follows:

(3.) MR. R. Karthikeyan, learned counsel appearing for the appellant/accused took us through the entire evidence and contended that the various pieces of circumstances put forth by the prosecution would not establish the guilt of the accused and due to the inconsistencies found during the course of investigation, the entire prosecution case would bristle with infirmities and ultimately, the accused is entitled to be given the "benefit of doubt" and consequently, he is liable to be acquitted of the charges.