SEEVALAPERIYAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.293 of 2015, on the file of the Fourth Additional District Court, Tirunelveli District. The Trial Court framed as many as four charges, as detailed below.

(2.) By Judgment dated 03.02.2016, the Trial Court, while acquitting the accused of the charge under Sections 294(b) and 506(II) IPC, convicted and sentenced him, as detailed below:-

(3.) The case of the prosecution, in brief, is as follows:-