MANOKARAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is filed against the judgement dated 26. 9. 2002 passed in SC. No. 94/2002 by the learned Additional District and Sessions Judge, Chidambaram, convicting and sentencing the Appellant/a1 for the offence under Section 324 of IPC to under go three years Rigorous Imprisonment and to pay a fine of Rs. 7500/- in default to undergo Simple Imprisonment for 9 months.

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

(3.) THE case was taken on file in SC. No. 94/2002 on the file of the learned Additional District and Sessions Judge, Chidambaram and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 10 witnesses (PW. 1 to PW. 10} and also relied on Exs. P1 to P9 and one material object (MO. 1 ).