MARIMUTHU Vs. STATE

JUDGEMENT

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

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

(3.) TO 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.