A. DAVIDSON Vs. THE STATE

JUDGEMENT

(1.) This appeal is filed as against the conviction and sentence imposed on the appellant / sole accused by the Sessions Court, Kanyakumari District at Nagercoil, in S.C.No.151 of 2017, dtd. 26/4/2017.

(2.) The appellant faced the trial for the offences punishable under Sec. 294(b), 449, 302, 324 and 506(ii) IPC.

(3.) In conclusion of the trial, the learned Trial Judge found the appellant guilty for the below mentioned offences, convicted and sentenced him as follows: