JAGANATHAN ALIAS JAGADEESH Vs. STATE

JUDGEMENT

(1.) THE two accused, viz., Jaganathan alias Jagadeesh[A-1] and Siva @ Sivalingam [A-2] have been tried, convicted and sentenced for the offence under sections 302 and 379 IPC and were sentenced to undergo life imprisonment and to pay a fine of Rs.1,000/- in default to undergo three years simple imprisonment for the offence under section 302 IPC and also sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs.500/- in default to undergo 6 months simple imprisonment for the offence under section 379 IPC by the learned Additional District and Sessions Judge, Fast Track Court No.2, Coimbatore, in SC.No.146/2006 dated 15.05.2007.

(2.) THE present appeal is preferred only by the first accused, viz., Jaganathan alias Jagadeeshchallenging the above said Judgment of the learned Trial Judge dated 15.05.2007. THE second accused has not preferred any appeal challenging his conviction and sentence as stated above.

(3.) THE brief facts of the case as projected by the prosecution are as follows:-