MANI ALIAS KOVAI MANI Vs. STATE

JUDGEMENT

(1.) THE above appeal is directed against the judgment dated 23.10.2007 in S.C.No.179 of 2007 on the file of the learned Additional Sessions Judge (Fast Track Court-3), Poonamallee, convicting and sentencing the appellant herein, to undergo life imprisonment and to pay a fine of Rs.5,000/-, in default, to undergo rigorous imprisonment for five years for the offence punishable under Section 394 read with 397, IPC.

(2.) THE charge against the accused is that he, on 12.10.2006 at 8.05 p.m. entered into the ladies compartment at Avadi railway station in a train, which was coming to Chennai from Tiruvallur, and committed robbery of jewels worth about Rs.25,000/- from one Amala by causing an injury on her head with an iron blade, thereby committed an offence punishable under Section 394 read with 397, I.P.C.

(3.) THE case of the prosecution, as discerned from the evidence of prosecution witnesses, is as follows.