SUNDARA RAJ Vs. STATE

JUDGEMENT

(1.) The sole accused, who stood charged, tried under Section 449 and 302 IPC, found guilty under Section 448 and 335 IPC and sentenced to undergo one year RI under Section 448 IPC and four years RI under Section 335 IPC 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 case levelled against the accused/appellant, the prosecution examined 15 witnesses and marked 12 exhibits and 4 M.Os. On completion of the evidence of the prosecution, the accused was questioned under Section 313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses, which he flatly denied as false. No defence witness was examined and no material was also marked on the side of the defence. On consideration of the rival submissions made and scrutiny of the materials available, the trial court has found the accused guilty under Section 448 and 335 IPC and awarded punishment as referred to above. Aggrieved appellant has brought forth this appeal.