GURUCHITTHAN Vs. STATE

JUDGEMENT

(1.) The accused is the appellant.

(2.) This appeal is directed against the conviction and sentence imposed in S.C.No. 137 of 2014, on the file of the learned III Additional District and Sessions Judge, Gobichettypalayam, Erode District, ordering the accused to undergo Rigorous Imprisonment for two years for the offence under Sec. 506(2) Penal Code and to undergo Rigorous Imprisonment for ten years and also to pay a fine of Rs. 1,000.00, in default, to undergo further period of 1 year Simple Imprisonment for the offence under Sec. 304(1) IPC.

(3.) The facts necessary for the disposal of the appeal, are as follows:-