MANOHARAN Vs. STATE

JUDGEMENT

(1.) The appellant, being the sole accused in S.C.No.74 of 2012 dated 15.05.2013 on the file of the District and Sessions Judge, Mahila Court, Cuddalore, challenging the conviction rendered for the offences punishable under Sections 498-A and 302 IPC and sentencing him to undergo one year rigorous imprisonment for the offence under Section 498-A IPC with a fine of Rs.500/- and in default to undergo three months RI., and life imprisonment for the offence under Section 302 IPC with a fine of Rs.1,000/-, has filed the present criminal appeal.

(2.) Facts in brief:-

(3.) Before the trial Court, the prosecution has examined 19 witnesses in total while marking Exs.P1 to P16. M.Os.1 to 9 were also marked. The appellant neither marked any document nor chose to enter the witness box. After framing charges, the appellant was placed with the incriminating materials and questioned under Section 313-A of the Criminal Procedure Code. There was only mere denial by the appellant.