MAHARAJA Vs. STATE

JUDGEMENT

(1.) Appellant is the first accused and he along with second accused, namely Raju @ Kasi were charged and tried for the commission of offences under Sections 341, 302 and 506(ii) IPC in S.C.No.44/2010 on the file of the learned Additional Sessions Judge [Fast Track Court No.1], Chidambaram. The Trial Court, vide impugned judgment dated 22.02.2011, had convicted and sentenced the appellant/first accused as follows: <FRM>JUDGEMENT_412_LAWS(MAD)3_2016.html</FRM>

(2.) Facts narrated in brief and necessary for the disposal of this appeal are as follows:

(3.) The learned counsel appearing for the appellant/A1 made the following submissions: