PANDI Vs. STATE REP. BY INSPECTOR OF POLICE

JUDGEMENT

(1.) THE Criminal Appeal has been filed against the judgment of conviction and sentence dated 04.09.2014 made in S.C.No.302 of 2013 on the file of the 1st Additional Sessions Judge, Madurai, wherein, the appellant/accused was convicted for the offence under Section 3(1) of Tamil Nadu Property (Prevention of Damages and Loss) Act 1992, (T.N.Act No.59 of 1992) and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.1,000/ - in default to undergo simple imprisonment for three months.

(2.) THE case of prosecution briefly is as follows:

(3.) THE learned trial Judge after following the procedure framed necessary charges against the accused. Since the accused denied the same in toto and pleaded not guilty, to prove the charges, P.Ws.1 to 9 were examined and Exs.P.1 to 7 and M.Os.1 and 2 were marked on the side of the prosecution. On completion of the examination of witnesses on the side 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 and he denied them as false. No witness was examined on the side of the defence.