AMSARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment dated 27.05.2009 in S.C.No.40 of 2008 on the file of the Sessions Court / Mahila Court, Salem. By the said judgment, the appellant/accused was convicted for the offence under Section 417 IPC and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.2,000/-, in default, to undergo three months rigorous imprisonment; he was also convicted for the offence under Section 506 (Part-2) IPC and sentenced to undergo seven years rigorous imprisonment and to pay a fine of Rs.2,000/-, in default, to undergo three months rigorous imprisonment. The sentences imposed on the appellant/accused were directed to run consecutively. The appellant/accused was acquitted of the charge under Section 376 IPC.

(2.) The case of the prosecution is briefly stated hereunder:

(3.) In order to prove their case, during the course of trial, the prosecution has examined 12 witnesses and marked 15 documents.