MARIMUTHU Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the 1st Additional District Judge, Dharmapuri at Krishnagiri made in SC No. 229 of 2004 dated 16-11-2005 convicting the accused/ appellant under Sections 447 and 302, IPC. The accused was sentenced to undergo life imprisonment and to pay a fine of Rs. 5000/-, in default to undergo R. I. for one year for the offence under Section 302, IPC and to pay a fine of Rs. 500/-, in default to undergo R. I. for 15 days for the offence under Section 447, IPC.

(2.) THE case of the prosecution is as follows :

(3.) THE prove the above case of the prosecution, p. Ws. 1 to 11 were examined and exs. P. 1 to P. 18 and material objects 1 to 15 were marked. On the defence side, no witnesses were examined nor any document was marked.