EZHILARASAN Vs. STATE

JUDGEMENT

(1.) The appeal is preferred against the conviction of the appellant under Section 120(B), 302, 394, r/w 397, 201 I.P.C. and sentenced him to undergo life imprisonment and to pay a fine of Rs.1,500/- in default to undergo two years rigorous imprisonment for the offence under Section 302 I.P.C.; to undergo life imprisonment for the offence under Section394 r/w 397 I.P.C. and to undergo seven years rigorous imprisonment and to pay a fine of Rs.1,000/- in default to undergo two years rigorous imprisonment for the offence under Section 201 I.P.C., by the learned District Sessions Judge, Thiruvannamalai, in S.C.No.134 of 2010 dated 06.11.2017. The sentences were ordered to run concurrently and the detention period of the appellant was ordered to set off u/s.428 of Cr.P.C.

(2.) The charge sheet was laid down by the prosecution against the appellant for the above crimes along with one juvenile. The appellant was tried for the above offences separately, as the case against the juvenile was split up and pending before the Juvenile Justice Board.

(3.) The brief facts of the prosecution is as follows: