SARAVANAN Vs. STATE

JUDGEMENT

(1.) Challenging the conviction and sentence imposed by the learned II Additional District and Sessions Judge, Tiruppur in S.C. No.142 of 2014 dated 04.12.2015 for the offences under Sections 302, 307 and 394 r/w 379 I.P.C. the appellant has come up before this Court with this appeal. He has been sentenced to undergo imprisonment for life and to pay a fine of Rs.1,000.00 in default to undergo simple imprisonment for three months for the offence under Sec. 302 I.P.C., to undergo rigorous imprisonment for ten years and to pay a fine of Rs.500.00 in default to undergo simple imprisonment for three months for offence under Sec. 307 I.P.C. and to undergo rigorous imprisonment for seven years and pay a fine of Rs.500.00 in default to undergo simple imprisonment for three months for the offence under Sec. 394 r/w 397 I.P.C.

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

(3.) When the above incriminating materials were put to the accused under Sec. 313 Crimial P.C. he denied the same as false. His defence was a total denial. However, he did not choose to examine anyone nor mark any documents. Having considered all the above, the trial Court convicted him as detailed in the first paragraph of this judgment and that is how the appellant is before this Court with this appeal.