J. MUTHUKUMAR Vs. STATE

JUDGEMENT

(1.) The sole accused, in S.C.No.315 of 2007 on the file of the learned Sessions Judge, Mahila Court, Cudalore is the appellant herein. He stood charged for the offences under Sections 450, 380, 342 and 302 I.P.C. By a judgment dated 11.01.2008, the trial court convicted the accused under Sections 451, 380, 342 and 304(ii) IPC and sentenced him to undergo rigorous imprisonment for 3 years and to pay a fine of Rs. 1000/- with defaulting sentence for rigorous imprisonment of three months under Section 451 I.P.C. and sentenced him to undergo rigorous imprisonment for 3 years and to pay a fine of Rs. 1000/- with defaulting sentence for rigorous imprisonment of three months under Section 380 I.P.C. and sentenced him to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1000/- with defaulting sentence for rigorous imprisonment of three months under Section 342 I.P.C. and sentenced him to undergo rigorous imprisonment for 8 years and to pay a fine of Rs. 1000/- with defaulting sentence for rigorous imprisonment of three months under section 304(ii) IPC and the sentences are to run concurrently. Challenging the above said conviction and sentence, the appellant/accused is before this Court with this Criminal Appeal.

(2.) Based on the materials filed by the prosecution, the trial Court framed charges as mentioned in the first paragraph of the judgment and the accused denied the same. In order to prove its case, on the side of the prosecution, as many as 18 witnesses were examined and 3 documents were exhibited.

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