YACOBU @ JACCOB Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 19.07.2010 in S.C.No.123 of 2010 on the file of the Additional District and Sessions Judge ( Fast Track Court No.III), Chennai.

(2.) In the above said case, the appellant herein is the sole accused. After concluding the trial, the learned Additional District and Sessions Judge (Fast Track Court No.III), Chennai, convicted the accused for the offences under Sections 341, 324, 307 and 506 (2) I.P.C., and sentenced him to undergo rigorous imprisonment for one month for the offence under Section 341 I.P.C; to undergo rigorous imprisonment for two years with a fine of Rs.5,000/- in default to undergo simple imprisonment for 3 months for the offence under Section 324 IPC; to undergo rigorous imprisonment for one year with a fine of Rs.5,000/- in default to undergo simple imprisonment for 3 months for the offence under Section 506(2) IPC; and to undergo rigorous imprisonment for five years with a fine of Rs.10,000/- in default to undergo simple imprisonment for 3 months for the offence under Section 307 IPC. Now, against the conviction and sentence the appellant approached this Court praying to set aside the conviction and judgment.

(3.) The case of prosecution in the Trial Court is as follows: