P SEKAR ALIAS GUNASEKAR Vs. STATE

JUDGEMENT

(1.) This appeal challenges a judgment of the Additional Sessions Division, Fast Track Court, Thanjavur, made in S.C.No.96 of 2009 whereby the sole accused/appellant stood charged under Sections 449, 302, 323 and 326 of IPC, tried, found guilty under Sections 449, 302, 323 and 324 of IPC and awarded 10 years Rigorous Imprisonment along with a fine of Rs.1000/- and default sentence under Sec.449 of IPC, life imprisonment along with a fine of Rs.1000/- and default sentence under Sec.302 of IPC, 1 year Rigorous Imprisonment under Sec.323 of IPC and 3 years Rigorous Imprisonment under Sec.324 of IPC.

(2.) The short facts necessary for the disposal of this appeal can be stated as follows:

(3.) The case was committed to Court of Session, and necessary charges were framed. In order to substantiate the charges, the prosecution marched 16 witnesses and also relied on 21 exhibits and 10 material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under Sec.313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses which he flatly denied as false. No defence witness was examined. The trial Court heard the arguments advanced on either side and took the view that the prosecution has proved the charges levelled against him and hence found him guilty and awarded the punishment as referred to above. Challenging the same, the appellant has brought forth this appeal before this Court.