SURESH KUMAR Vs. STATE

JUDGEMENT

(1.) The appellant, the sole accused in S.C.No.63 of 2009 on the file of the learned Principal Sessions Judge, Namakkal, who stands convicted for offence under Sections 436, 302 and 307 of IPC [4 counts] and sentenced to undergo imprisonment for life and to pay a fine of Rs.1,00,000/ - in default to undergo rigorous imprisonment for one year for the offence under Section 436 of IPC; to undergo imprisonment for life and to pay a fine of Rs.1,00,000/ - in default to undergo rigorous imprisonment for one year for offence under Section 302 of IPC; and to undergo rigorous imprisonment for one year and to pay a fine of Rs.5,000/ - each in default to undergo rigorous imprisonment for one month for each count for offence under Section 307 of IPC [4 counts], has come up 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 two charges as detailed in the first paragraph of this judgement. The accused denied the same. In order to prove the case of the prosecution, on the side of the prosecution, as many as 18 witnesses were examined and 22 documents were exhibited, besides 13 Material Objects.