VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offence punishable under Section 366 of IPC on a trial held by the Fast Track Court at Tumkur.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) During the trial, the prosecution examined PWs.1 to 10 and in their evidence got marked the documents Exs.P1 to P11 and MOs.1 to 4. Statement of the appellant was recorded under Section 313 Cr.P.C. The appellant took the defense of total denial and no defense evidence was led. The trial court after hearing the counsel for the parties and on appreciation of the material on record, convicted the appellant for the charge under Section 366(A) of IPC and ordered him to undergo rigorous imprisonment for five years and to pay a fine of Rs.2,000/-, in default to undergo simple imprisonment for two months. Aggrieved by the conviction and sentence, the present appeal has been filed.