SARAVANAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order dtd. 31/10/2018 passed in S.C. No.34 of 2013 on the file of the Principal District Judge, Thiruvannamalai, in and by which, the appellant herein, was convicted for the offence under Ss. 364, 302 and 392 IPC and for the offence under Sec. 364 IPC, sentenced him to undergo life imprisonment and to pay a fine of Rs.2,000.00, in default, to undergo two years rigorous imprisonment, for the offence under Sec. 302 IPC, sentenced him to undergo life imprisonment and to pay a fine of Rs.2,000.00, in default, to undergo two years rigorous imprisonment and for the offence under Sec. 392 IPC, sentenced him to undergo ten years rigorous imprisonment and to pay a fine of Rs.2,000.00, in default to undergo two years rigorous imprisonment. The sentences were ordered to run concurrently.

(2.) The prosecution story runs thus:

(3.) Heard Mr.N.R.Elango, learned senior counsel for the counsel on record for the appellant and Mr.M.Babu Muthumeeran, learned Additional Public Prosecutor for the respondent.