MANI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.64 of 2012, on the file of the Sessions Court, Mahalir Neethimandram,Fast Track Mahila Court, Thanjavur. He was charged for the offence under Sections 376, 417, 294 (b) and 506 (i) IPC and the trial Court, by it's judgment dated 27.05.2015, though found him not guilty for the offence under Sections 376, 294 (b) and 506 (i) IPC, found him guilty for the offence under Section 417 IPC, convicted and sentenced him to undergo rigorous imprisonment for one year, with a fine of Rs.500/-, i/d to undergo rigorous imprisonment for three months. As against the conviction and sentence imposed by the trial Court, the appellant has preferred this appeal.

(2.) The brief facts of the case, in a nutshell, are as follows:

(3.) After the prosecution evidence was closed, the incriminating materials were put to the accused under Section 313 Cr.P.C, and the accused denied the same. Though he has stated that there are witness in support of his case, he neither examined any witness nor produced any documents. The trial Court, in conclusion of the trial, found the appellant / accused guilty, convicted and sentenced him, as stated supra. As against the same, he has preferred the instant criminal appeal.