K CHANDRAMOORTHY Vs. STATE

JUDGEMENT

(1.) The appellant is the 1st accused in S.C. No.69 of 2010 on the file of the learned II Additional Sessions Judge, Chidambaram, Cuddalore District. The 2nd accused was one Sitaraman. The accused Nos.1 and 2 are the brothers. The 1st accused stood charged for the offences under Sections 294(B) and 302 IPC. The 2nd accused stood charged for the offences under Sections 302 and 323 IPC. By judgment, dated 25.04.2013, the Trial Court acquitted the 2nd accused, but, convicted the 1st accused under Sections 294(B) and 302 IPC and sentenced him to undergo rigorous imprisonment for six months for the offence under Section 294(B) IPC and to undergo imprisonment for life and to pay a fine of Rs.2,000/-, in default, to undergo rigorous imprisonment for two years for the offence under Section 302 IPC. The sentences were directed to run concurrently. Challenging the said judgment of conviction and sentence, dated 25.04.2013, the 1st accused is before this Court with this Criminal Appeal.

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

(3.) We have heard Mr.M.Palanivel, learned counsel appearing for the appellant; Mr.M.Maharaja, learned Additional Public Prosecutor appearing for the State; and we have also perused the records carefully.