SOUNDARAM Vs. STATE

JUDGEMENT

(1.) This appeal has arisen from the judgment of the Principal Sessions Division, Ramanathapuram, made in S.C. No. 31 of 2005, whereby the appellant ranked as A-2, along with two others ranked as A-1 and A-3, stood charged, tried, found guilty under Sections 452 and 302 of I.P.C. and awarded 1 year Rigorous Imprisonment with a fine of Rs. 500/- and default sentence and life imprisonment with a fine of Rs. 1,000/- and default sentence respectively.

(2.) The short facts necessary for the disposal of this appeal can be stated thus:

(3.) The case was committed to Court of Session, and necessary charges were framed. In order to substantiate the charges, the prosecution examined 17 witnesses and also relied on 22 exhibits and 3 material objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Section 313 of Cr.P.C., as to the incriminating circumstances found in the evidence of the prosecution witnesses, which they flatly denied as false. No defence witness was examined. The trial Court heard the arguments advanced on either side, took the view that the prosecution has proved the case so far as A-2 was concerned, found her guilty as per the charges and awarded the punishment as referred to above, while it acquitted A-1 and A-3. Hence, this appeal at the instance of A-2, the appellant herein.