PACKIAM ALIAS BAGGIARAJ Vs. STATE

JUDGEMENT

(1.) CHALLENGING the Judgment of conviction and sentence imposed on the appellant / accused by the learned Principal Sessions Judge, Ramanathapuram in S.C.No. 153 of 1998 dated 17.11.1999, in convicting the accused for an offence under Section 302, 341 and 506 (ii) I.P.C. and sentencing him to undergo life imprisonment and to pay a fine of Rs.5,000/- and in default to undergo 6 months rigorous imprisonment for the offence under Section 302 I.P.C., the present appeal has been preferred. No separate sentence has been awarded for the offence under Sections 341 and 506 (ii) I.P.C..

(2.) THE brief facts of the prosecution case are as follows:

(3.) BEFORE the Trial Judge, 10 witnesses were examined, 15 exhibits were marked and 5 material objects were produced. On considering the oral and documentary evidence, the Trial Judge has found the accused guilty under Sections 302, 341 and 506 (ii) I.P.C. and awarded the sentence as stated supra.