MUNUSAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the appellant / accused against the judgment of conviction, dated 23.07.1999 made in S.C.No. 189 of 1998 on the file of the IV Additional Sessions Judge, Chennai.

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

(3.) Considering the arguments advanced by both sides, based on the evidence, the trial court has held that the appellant / accused is guilty under Section 307 IPC and imposed 7 years RI and a fine of Rs. 5,000/- with default sentence and under Section 506 (II) IPC, imposed 7 years RI and he was not found guilty under Section 341 IPC and the sentence was ordered to run concurrently. Aggrieved by the judgment of conviction, the appellant / accused has preferred this appeal.