ARUN Vs. STATE

JUDGEMENT

(1.) The present appeal has been directed against the conviction and sentence awarded by the learned Additional District and Sessions Judge [Fast Track Court No.II], Chennai in S.C.No.163 of 2011 dated 27.01.2012.

(2.) In the trial court, the respondent police laid a final report against the appellant for the offences under Sections 341, 326, 307, 506[i] r/w 34 of IPC. In the said case, the present appellant has been arrayed as A-2. In the course of trial proceedings, 12 witnesses were examined as P.W.1 to P.W.12 on the side of the prosecution, besides 10 documents and 3 material objects were marked as Ex.P.1 to Ex.P.10 and M.O.1 to M.O.3 respectively, after adopting all formalities as enumerated in Chapter XVIII of the code of Criminal Procedure.

(3.) After concluding the trial, the learned Additional District and Sessions Judge [Fast Track Court No.II], Chennai, came to the conclusion that the appellant is found guilty for the offence under Section 326 of IPC. Accordingly, the appellant was convicted and sentenced to undergo 3 years simple imprisonment with a fine of Rs. 3,000/-, in default to undergo further period of 3 months simple imprisonment. Challenging the conviction and sentence, the appellant is before this court with the present criminal appeal.