SINGH @ BHAGAVATH SINGH Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Aggrieved over the judgment of the learned Principal Sessions Judge, Ramanathapuram, made in Spl.S.C.No.81 of 2010, the present appeal has been filed by the appellant/A1, in and by which the appellant/A1 has been convicted and sentenced as under: Conviction Sentence Section 294(b) IPC Fine of Rs.500 Section 307 IPC 7 years R.I. + fine Rs.1,000/- , in default 3 months S.I. 3(1)(x) SC and ST(PA) Act 1 year R.I. fine of Rs.1,000/-, in default 3 months S.I. 3(2)(v) SC and ST (PA) Act Life imprisonment + Fine of Rs.1,000/- in default 3 months S.I.

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

(3.) When the above incriminating materials were put to the accused under Section 313 Cr.P.C. the accused pleaded innocence. During trial, on the side of prosecution as many as 12 witnesses were examined and 13 documents were exhibited besides 1 material object. On the side of the defence neither any witness was examined nor any document was marked.