THANGAPERUMAL Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 241 of 2005 on the file of the learned Additional Sessions Judge, Fast Track Court No. I, Thoothukudi. The Trial Court, by its judgment dated 30.11.2010, has convicted him for the offence under Section 302 IPC and awarded life sentence with a fine of Rs. 1000/- in default, to undergo R.I. for one year. Challenging the same, the appellant is before this Court in the appeal. The case of the prosecution in brief is as follows:

(2.) Based on the materials, the Trial Court, framed charges under Section 302 IPC and Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act. When the accused was questioned in respect of the charges, he pleaded innocence. Therefore, he was put on trial. During the trial, as many as 20 witnesses were examined and 10 documents were exhibited, besides 6 Material Objets. When the above incriminating evidences were put to the accused under Section 313 of the Cr.P.C., he denied the same as false. However, he did not choose to examine any witness nor exhibited any document on his side. Having considered the above materials, the Trial Court found him guilty in both the charges and accordingly, punished him. Aggrieved by the conviction and sentence awarded by the Trial Court, the appellant has preferred this Appeal.

(3.) We have heard the learned counsel appearing for the appellant and also the learned Additional Public Prosecutor and also perused the records carefully.