SIVA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present appeal has been filed against the judgment of conviction and sentence dated 30.06.2011 passed in S.C.No.14 of 2011 by the learned Additional District and Sessions Judge/Fast Track Court No.I, Coimbatore.

(2.) The appellant is arrayed as 1st accused in S.C.No.14 of 2011 on the file of the learned Additional District and Sessions Judge/Fast Track Court No.I, Coimbatore. The present appellant along with three other accused stood charged for the offence under Section 307, 307 r/w 34 and 323 IPC. All the accused denied charges and opted for trial. Therefore, they were put on trial on the charges. After full fledged trial, the learned Additional District and Sessions Judge found the appellant alone guilty for the offence under Section 307 IPC. Accordingly, the accused was convicted and sentenced to undergo Rigorous Imprisonment for 5 years and to pay a fine of Rs. 2,000/-, in default, to undergo Rigorous imprisonment for six months. The other accused A2 to A4 acquitted for the charges. Challenging the said conviction and sentence, the accused is before this Court by way of filing the present Criminal Appeal.

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