SURYAMOORTHY Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction under Sections 457,380,459,302 r/w. 34 and 398 I.P.C. and the sentence passed thereon to under go 5 years rigorous imprisonment u/s. 457 I.P.C 5 years rigorous imprisonment u/s. 380 I.P.C to undergo 7 years rigorous imprisonment u/s. 459 I.P.C and to undergo life imprisonment u/s. 302 r/w. 34 I.P.C and to undergo 7 years rigorous imprisonment 398 I.P.C., against the accused, by the lower court.

(2.) THE brief facts which are necessary for the disposal of the appeal would be as follows:

(3.) ON the incriminating circumstances spoken by the prosecution witness the accused was examined u/s. 313 Cr.P.C for which the accused had flatly denied them as false. He had not elected to examine any defence witness.