MURUGASAMY Vs. STATE

JUDGEMENT

(1.) Accused is the appellant in this appeal. The appellant has come forward with this appeal challenging the judgment dated 20.07.2006 by the learned Additional District & Sessions Judge, Fast Track Court No.IV, Coimbatore made in S.C.No.22 of 2006 convicting the appellant for the offence under section 326 IPC sentencing to undergo rigorous imprisonment of two years and to pay a fine of Rs.5000/- in default to undergo six months rigorous imprisonment. The sentence was also suspended and the appellant was released on bail, pending disposal of the appeal, on executing a bond for a sum of Rs.5,000/- with two sureties each for a like sum to the satisfaction of the learned Judicial Magistrate No.2, Tirupur and on further condition that the petitioner shall appear before the trial court on the first working day of every month at 10.30 a.m. till the disposal of the appeal.

(2.) The following is the brief account of the prosecution case sans unnecessary details -

(3.) After the prosecution evidence was over, the trial court questioned the appellant/accused u/s.313 Cr.P.C. as regards incriminating materials available against them in the prosecution evidence. He denied the complicity to the offence. He did not examine any witness nor had he marked any documents.