C MANIKANDAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The Fast Track Mahila Court, Karur, by the judgment dated 08.12.2016 in Special S.C.No.7 of 2015 found the second accused therein guilty under Section 414 of IPC and imposed punishment of three years Rigorous Imprisonment. Challenging the same, this appeal is filed by the second accused / appellant herein.

(2.) So far as the first accused is concerned, he has been found guilty under Sections 364, 394 r/w 397, 302 and 376 (2)(m) IPC and the maximum sentence of life imprisonment has been imposed under Section 302 IPC. It is relevant to point out that as per the version of the prosecution, the first accused has not filed any appeal, challenging the conviction and sentence. While disposing of the case, M.O.1, the gold ear ring with Jimikki has been ordered to be permanently in the custody of PW1, the father of the victim girl Ponnusamy.

(3.) Alleging that this was the article, which was pledged (disposed of) by the appellant with the knowledge that it is the stolen property, charges have been levelled against the appellant and the consequential conviction is under challenge.