SENTHILKUMAR Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the Judgment of the Additional District cum Sessions Court-cum-(Fast Track Court)Namakkal made in S.C.No,34 of 2005 whereby the appellant herein ranked as A1 stood charged under Section 302 IPC (2 counts) while the other accused ranked as A2 to A8 stood charged under Section 201 IPC and on trial, the appellant was found guilty of the charges of murder and awarded life imprisonment along with the fine of Rs.1000/- in default to undergo 2 months Simple Imprisonment and the sentence is ordered to run concurrently, while A2 to A8 found guilty under Section 176 of the IPC and awarded one month SI along with fine of 500/- and in default to undergo one week simple imprisonment.

(2.) THE short facts necessary for the disposal of this appeal can be stated as follows:

(3.) HEARD the learned Additional Public Prosecutor on the above contentions and the Court paid its anxious consideration on the submissions made.