APPLE @ SIVARAMAN Vs. STATE

JUDGEMENT

(1.) Appellant is the sole accused in S.C.No.80 of 2012 on the file of learned Sessions Judge, Cuddalore. He stood charged for offences under Sections 392, 397 and 302 of IPC. The trial Court sentenced the accused to undergo imprisonment for life and pay a fine of Rs.5,000/- and, in default, to undergo rigorous imprisonment for a further period of six months for the offence under Section 302 IPC; to undergo rigorous imprisonment for a period of seven years and pay a fine of Rs.10,000/- and, in default, to undergo rigorous imprisonment for a further period of six months for the offence under Section 392 read with 397 IPC. Challenging the said conviction and sentence, the appellant is before this Court, by way of this appeal.

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

(3.) Based on the above materials, the trial Court framed the charges as detailed in the first paragraph of its judgment, and the accused denied the same.