SANKARKUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal has been filed by the appellant/sole accused as against the conviction and sentence, dated 19.02.2016, made in S.C.No. 34 of 2012 by the learned I-Additional District and Sessions Judge, Tirunelveli.

(2.) The appellant stands convicted and sentenced to undergo imprisonment as detailed hereunder: Conviction U/s. Sentence Fine amount 302 Penal Code To undergo imprisonment for life. To pay a fine of Rs. 1,000.00, in default to undergo one year rigorous imprisonment. 449 Penal Code To undergo rigorous imprisonment for 10 years To pay a fine of Rs. 500.00, in default to undergo six months rigorous imprisonment. 394 Penal Code To undergo rigorous imprisonment for 10 years To pay a fine of Rs. 500.00, in default to undergo six months rigorous imprisonment. 307 Penal Code To undergo rigorous imprisonment for 7 years To pay a fine of Rs. 500.00, in default to undergo six months rigorous imprisonment. (All the sentences were directed to run concurrently.)

(3.) The prosecution, in order to substantiate their case, examined PWs.1 to PW21 and marked Exs.P1 to P17 and produced MOs.1 to 14. On the side of the accused, no one was examined. However, only one document was marked as Ex.D1.