RANGARAJ ALIAS MYSOORAN ALIAS PATHIRAPPAN Vs. STATE

JUDGEMENT

(1.) The sole accused before the trial Court, who stood charged, tried and found guilty under Ss 417 and 306 of the Indian Penal Code and sentenced to undergo 9 months R.I. and to pay a fine of Rs.1,000/-, in default of which to undergo 2 months R.I. under S.417 and sentenced to undergo 9 years R.I. and to pay a fine of Rs.4,000/-, in default of which to undergo one year R.I. under S.306, has brought forth this appeal.

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

(3.) In order to prove the charges levelled against the appellant/accused, the prosecution examined 11 witnesses and marked 7 exhibits and 1 material object. After the evidence of the prosecution was over, the accused was questioned under S.313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses, which the accused flatly denied as false. No defence witness was examined. On consideration of the rival submissions and the available materials, the lower Court found him guilty under Ss 417 and 306 of IPC and sentenced him to undergo imprisonment as stated above. Aggrieved appellant/accused has brought forth this appeal.