RAJA Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in the Sessions case, in S.C.No.309 of 2010, on the file of the District Sessions Judge, Mahalir Neethimandram, Cuddalore. The appellant stood charged for the offences under Sections 342 and 302 of the Indian Penal Code and under Section 4 of the Tamilnadu Prohibition of Harassment of Women Act, 1998. By the judgment, dated 29.12.2010, the trial court had convicted him, under Section 302 of the I.P.C and sentenced him to undergo life imprisonment and to pay a fine of Rs.1,000/-, and in default to undergo rigorous imprisonment for two years. Challenging the said conviction and sentence, the appellant is before this court, by way of the present criminal appeal.

(2.) The case of the prosecution, in brief, is as follows:

(3.) In order to prove the charges, on the side of the prosecution 10 witnesses had been examined as P.Ws.1 to 10 and Ex.P-1 to 14 had also been marked. 5 Material objects had also been marked as M.Os.1 to 5.