KARTHIK ALIAS KARTHI Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgment dated 29. 4. 2009 passed by the learned Additional District and Sessions Judge, Dharapuram (Fast Track Court No. III), Erode in S. C. No. 10 of 2009, whereby the sole accused stood charged, tried and found guilty for the offences under Sections 341, 324, 302 and 506 (ii) (4 counts) of the Indian Penal Code and sentenced to undergo Simple Imprisonment for one month for the offence under Section 341 of the Indian Penal Code; Rigorous Imprisonment for two years for the offence under Section 324 of the Indian Penal Code; Life Imprisonment with a fine of Rs. 10,000/- in default to undergo Rigorous Imprisonment for three years for the offence under Section 302 of the Indian Penal Code and Rigorous Imprisonment for two years and to pay a fine of Rs. 2,500/- in default to undergo Rigorous Imprisonment for six months for each count for the offence under Section 506 (ii) (4 counts) of the Indian Penal Code.

(2.) THE short facts necessary for the disposal of the case can be stated thus:

(3.) THE case was committed to the Court of Sessions. Necessary charges were framed against the accused. In order to substantiate its case, the prosecution examined P. Ws. 1 to 19 and relied on Exs. P1 to 21 and also relied on M. Os. 1 to 17. On completion of examination of witnesses on the side of the prosecution, when the accused was questioned under Section 313 of the Criminal Procedure Code, he denied them as false. No defence witness was examined on the side of the accused.