VASANTH KUMAR ALIAS VASANTH Vs. STATE

JUDGEMENT

(1.) The sole accused, who was convicted for offence under Section 364 of the Indian Penal Code and sentenced to undergo life imprisonment with fine of Rs. 5000/- in default to undergo three months rigorous imprisonment, convicted under Section 392 read with Section 397 of the Indian Penal Code and sentenced to undergo 7 years rigorous imprisonment with fine of Rs. 5000/- in default to undergo three months rigorous imprisonment, convicted under Section 302 of the Indian Penal Code and sentenced to life imprisonment with fine of Rs. 10,000/- in default to undergo three months rigorous imprisonment and also convicted under Section 201 of the Indian Penal Code and sentenced to undergo 5 years rigorous imprisonment with fine of Rs. 5000/- in default to undergo three months rigorous imprisonment, moves the present appeal.

(2.) On the side of the prosecution, P.Ws. 1 to 24 were examined and Exhibits P-1 to P-34 and M.Os.1 to 34 were marked.

(3.) The sum and substance of the case of the prosecution as unfolded by the witnesses examined reads as follows: