MOORTHY Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant herein is the sole accused in S.C.No.23 of 2016 ,on the file of the learned Additional District and Sessions Judge, Namakkal. He stood charged for the offence under Sections 449 and 302 of IPC. By a judgment dated 27.02.2018, the trial Court convicted the appellant and sentenced as follows:

(2.) Challenging the conviction and sentence, the appellant/accused is before this Court with the present Criminal Appeal.

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