RAMAKRISHNAN Vs. STATE

JUDGEMENT

(1.) This Appeal challenges the judgment of the Sessions Division, Mahalir Neethi Mandram, Tirunelveli dated 29/12/2009 made in S.C.No.315 of 2007 whereby the sole accused/appellant stood charged, tried and found guilty for the offence under Sections 449, 376, 302 and 397 of the IPC and awarded punishment as follows:- <FRM>KT_1511_TLMAD0_2010.htm</FRM>

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

(3.) In order to substantiate the charges levelled against the accused, the prosecution examined 29 witnesses and relied on 36 Exhibits and 15 MOs. On completion of the evidence on the side of the prosecution, the accused was questioned under Section 313 Cr.P.C. on the incriminating circumstances found in the evidence of the prosecution witnesses, which was denied on the part of the accused. Neither defence witness was examined nor document was marked on the side of the defence. The trial Court, after hearing the arguments advanced by either side and on considering the materials available on record, took the view that the prosecution has proved its case beyond reasonable doubts and found the accused/appellant guilty of the charges levelled before the Trial Court and awarded punishment as referred to above.