SAGAYARAJ Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.61/2011 on the file of the learned I Additional District and Sessions Judge (Sessions Judge for Bomb Blast Cases), Coimbatore. He stood charged for offences under Sections 449 and 302 of IPC. By judgment dated 21.01.2013, the trial court convicted him under both the charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs.10,000/-, in default, to undergo rigorous imprisonment for 6 months for the offence under Section 302 of IPC and sentenced to undergo rigorous imprisonment for 5 years and to pay a fine of Rs.5,000/-, in default, to undergo rigorous imprisonment for 3 months for the offence under Section 449 of IPC. The sentences have been ordered to run concurrently. Challenging the said conviction and sentence, the appellant/sole accused is before this Court with this Criminal Appeal.

(2.) The case of the prosecution in brief is as follows:

(3.) Based on the above materials, the Trial Court framed charges as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 16 witnesses were examined and 18 documents and 9 material objects were also marked.