KANAGARAJ Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS appeal is directed against the Judgment of conviction and sentence passed by the learned Additional District and Sessions Judge, Namakkal in S.C.No.52 of 2005 dated 29.09.2005 against the accused to under one year Rigorous Imprisonment and pay a fine of Rs.1,000/- and in default to undergo 2 months simple imprisonment under Section 148 IPC; to undergo 5 years rigorous imprisonment and also to pay a sum of Rs.5,000/- and in default to undergo 6 months simple imprisonment under Section 449 IPC; to undergo one month simple imprisonment and to pay a sum of Rs.150 as fine and in default to undergo 2 weeks simple imprisonment under Section 341 IPC; and to undergo life imprisonment and also to pay a sum of Rs.10,000/- towards fine and in default to undergo 6 months simple imprisonment under Section 302 IPC.

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

(3.) THE trial Court, after having analysed the materials available on record, concluded that the prosecution has established its case beyond reasonable doubt and found the accused guilty of the offence referred to above and convicted and sentenced him thereunder. Challenging the said conviction and sentence, the accused has filed this appeal.