P. NAGARAJ Vs. STATE

JUDGEMENT

(1.) The case of the Prosecution in brief are as follows:

(2.) During the course of the trial, on the side of the Prosecution, 19 Witnesses were examined as PW1 to PW19, 23 Documents were marked as Exs.P1 to P23 and 8 Material Objects were marked as MO1 to MO8. On the side of the Appellant, an Advocate (DW1) was examined and through him an Agreement for cancellation of the marriage of the Appellant with the deceased (Ex.D1) was marked, before the Trial Court.

(3.) On a consideration of the Oral Witnesses let in on the side of the prosecution, namely PW1 to PW19, as well as Exs.P1 to P23 and the Defense Witness-DW1 and Ex.D1, the Trial Court had found the Appellant guilty of having committed the offences under Ss. 294(b), 302 & 323 of I.P.C., and the Sessions Judge, Magalir Neethimandram, Erode, in its Judgment, dtd. 22/7/2019 made in S.C. No.14 of 2018 and consequently convicted and sentenced the Appellant to undergo the following punishments: