RAMESH Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is preferred by the appellant/original accused against the judgment and order dated 27.03.2017 passed by the learned Sessions Judge, Kanyakumari District at Nagercoil in S.C.No.118 of 2015. By the said judgment and order, the learned Sessions Judge convicted the appellant under Sections 302, 341, 294(b) and 506(ii) of the Indian Penal Code. For the offence under Section 302 of Indian Penal Code, the appellant was sentenced to life imprisonment; for the offence under Sections 341 and 294(b) of the Indian Penal Code, he was separately sentenced to pay fine of Rs.100/-, i/d to undergo simple imprisonment for one week and for the offence under Section 506(ii) of the Indian Penal Code, he was sentenced to rigorous imprisonment for two years.

(2.) The prosecution case, briefly stated, is as under:

(3.) We have heard Mr.R.Alagumani, learned counsel for the appellant and Mr.K.K.Ramakrishnan, learned Additional Public Prosecutor for the State.