VELU Vs. STATE

JUDGEMENT

(1.) The appellant Velu is the sole accused in Sessions Case No.388 of 2006 on the file of I Additional Sessions Judge, Salem, and he has preferred this appeal challenging the conviction and sentence imposed on him in the case. For the sake of convenience, in this Judgment, the appellant will be referred to as accused.

(2.) The learned First Additional Sessions Judge found the accused guilty of the charges under Sections 302, 404 and 201 r/w 302 IPC and sentenced him to undergo Life Imprisonment and to pay a fine of Rs.10,000/-, in default to undergo one year Rigorous Imprisonment for the offence under Sec.302 IPC; and sentenced him to undergo Rigorous Imprisonment for two years and to pay a fine of Rs.2,000/-, in default to undergo two months Rigorous Imprisonment for the offence under Sec.404 IPC; and sentenced him to undergo Rigorous Imprisonment for four years and to pay a fine of Rs.2,000/-, in default to undergo two months Rigorous Imprisonment for the offence under Sec.201 r/w 302 IPC.

(3.) To prove the charges, the prosecution examined P. Ws.1 to 16 and marked Exs. P1 to P29 and M. Os.1 to 11.