AYYAPILLAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The sole accused in S.C.No.611 of 2016 on the file of the Court of IV Additional District and Sessions Judge, Tirunelveli, is the appellant. The appellant/sole accused was charged and tried for the commission of the offences under Sections 294(b), 506(ii) and 302 I.P.C. The trial Court, vide impugned judgment dated 11.10.2017, has found the appellant/sole accused not guilty under Section 506(ii) I.P.C., and however, found him guilty for the commission of the offences under Sections 294(b) and 302 I.P.C. The appellant/sole accused was convicted and awarded the sentence of rigorous imprisonment for life and fine of Rs.1,000/- (Rupees One Thousand only), in default, to undergo rigorous imprisonment for one year for the commission offence under Section 302 I.P.C. and also awarded the sentence of rigorous imprisonment for one month for the commission of the offence under Section 294(b) I.P.C., and the appellant/sole accused challenging the above said conviction and sentence awarded by the trial Court, vide impugned judgment, has filed this appeal.

(2.) Facts leading to the filing of this appeal relevant for the purpose of disposal of this appeal and briefly narrated, are as follows:

(3.) Mr.V.Karthirvelu, learned Senior Counsel assisted by Mr.K.Prabhu, learned Counsel for the appellant/accused made the following submissions: