V EDWARD Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.266 of 2017, on the file of the Principal Sessions Judge, Tiruchirappalli and vide judgment dated 10.11.2016, he was found guilty for the commission of offence under Sections 341, 294(b) and 302 Penal Code and he was imposed with the following sentences:

(2.) The facts leading to the filing of this appeal relevant for the purpose of deciding the case, in brief, are as follows:

(3.) Mr.A.Thiruvadi Kumar, learned Counsel for the appellant has made the following submissions.