A SUBRAMANI Vs. STATE

JUDGEMENT

(1.) APPELLANT Subramani is Accused No.1 in S.C.No,213 of 2005 on the file of I Additional District and Sessions Judge, Coimbatore and he has preferred this appeal challenging the conviction and sentence imposed on him by judgment dated 20.1.2009 in the case. For the sake of convenience, in this Judgment, the appellant will be referred to as Accused No.1.

(2.) CHARGES under Sections 449, 392 and 302 r/w 34 IPC were framed against Accused No.1 Subramani and Accused No,2 Manokaran. The learned Additional Sessions Judge found A1 Subramani alone guilty of the charges and convicted and sentenced him to undergo Rigorous Imprisonment for seven years each and to pay a fine of Rs.1000/- each, in default, to undergo Simple Imprisonment for six months each for the charges under Section 449 IPC and Section 392 IPC and convicted and sentenced him to undergo Life Imprisonment and to pay a fine of Rs.1000/-, in default, to undergo Simple Imprisonment for six months for the charge under Section 302 r/w 34 IPC and ordered the sentences to run concurrently. The learned Additional Sessions Judge found A2 Manokaran not guilty of the charges and acquitted him of the charges.

(3.) 1 x 0.5 cm oblique just above lateral aspect of left side of upper lip.