VIJI ALIAS VIJAYARAJA Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges a judgment of the Additional Sessions Division, Fast Track Court No.IV, Coimbatore at Tiruppur, in S.C.No.314 of 2006 whereby the sole accused/appellant stood charged under Sections 392, 394 read with 397, 302 and 309 of IPC.

(2.) ON trial, the appellant/accused was found guilty under Sections 309, 392 read with 397 and 302 of IPC and awarded six months Simple Imprisonment, seven years Rigorous Imprisonment and life imprisonment with a fine of Rs.1000/- and default sentence respectively.

(3.) ADVANCING arguments on behalf of the appellant, the learned Counsel Mr.R.John Sathyan made the following submissions: