PUGALENDI Vs. STATE AND ORS

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.72 of 2012 on the file of the learned III Additional Session Judge, Vellore at Tirupattur. He stood charged for offences under Sections 323, 506(i) and 302 I.P.C. The trial Court convicted him under all the three charges and sentenced him to undergo rigorous imprisonment for six months for offence under Section 323 I.P.C., to undergo rigorous imprisonment for one year for offence under Section 506(i) I.P.C. and to undergo imprisonment for life and to pay a fine of Rs.5,000/- in default to undergo six months simple imprisonment for the offence under Section 302 I.P.C. 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 appearing for the appellant and the learned Additional Public Prosecutor appearing for the State and we have also perused the records, carefully.