MURUGAN Vs. STATE

JUDGEMENT

(1.) The first accused in S.C.No.9 of 2008 on the file of the learned Additional District and Sessions Judge [Fast Track Court No.I], Tindivanam, is the appellant herein. He stood charged for offences under Sections 417, 376 and 506[i] of IPC. The accused denied the charges and opted for trial. Therefore, he was put on trial on the charges. After full-fledged trial, the learned Additional District and Sessions Judge found him guilty of offence under Section 417 of IPC. The accused was accordingly convicted and sentenced to undergo imprisonment for one year with a fine of Rs. 50,000/-, in default to undergo three months imprisonment, however, he was acquitted of the other charges under Sections 376 and 506[i] of IPC. Challenging the conviction and sentence, the accused is before this Court with the present criminal appeal.

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

(3.) Today, when the appeal is taken up for hearing, I have heard the arguments of Mr.S.Ashok Kumar, learned senior counsel appearing for the appellant, Mr.G.Raman, learned Government Advocate [Criminal Side] appearing for the State and also perused the records carefully.