ALEX PANDIAN Vs. STATE

JUDGEMENT

(1.) The appellant, who is the sole accused, was charged for the offence under Sections 394 r/w 398 IPC and tried before the Assistant Sessions Court, Virudhunagar, in S.C.No.13 of 2013 and the trial Court, by order dated 17.02.2014, found the appellant / accused guilty under Sections 394 r/w 398 IPC, convicted and sentenced him to undergo rigorous imprisonment for ten years and to pay a fine of Rs.1000/-, i/d to undergo rigorous imprisonment for one year. As against the conviction and sentence imposed upon him, the appellant has preferred the instant appeal.

(2.) The case of the prosecution, in a nutshell, is as follows:

(3.) The available evidence on the side of the prosecution, is as follows: