SAKRETISH Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment of conviction and order of sentence passed by the learned Sessions Judge, Mahila Court, Salem, dated 08.06.2007 in S.C. No. 112 of 2006 whereby convicting the appellant under section 326 IPC and sentenced to undergo 3 years rigorous imprisonment and to pay a fine of Rs. 500/ -, in default, to undergo 3 months rigorous imprisonment.

(2.) THE gist of the case in a nutshell is as follows:

(3.) ON the other hand Mr. V.MR.Rajendran, learned Additional Public Prosecutor supporting the conviction and sentence passed by trial Court would submit that the trial Court had analysed the entire evidence and relying upon the testimony of the prosecution witnesses and the materials available on record has rightly convicted the appellant and imposed the conviction and sentence as stated above.