VEERASAMY Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.139 of 2009 on the file of the learned Sessions Judge and Mahila Court, Salem. He stood charged for the offences under Sections 366A and 496 IPC. By judgment dated 18.02.2010, the trial court found him guilty and convicted him under Section 366-A IPC and sentenced him to undergo five years Rigorous Imprisonment and to pay a fine of Rs.1,000/-, in default to undergo Rigorous Imprisonment for one month and further found him guilty and convicted him under Section 496 IPC and sentenced him to undergo five years Rigorous Imprisonment and to pay a fine of Rs.1,000/-, in default, to undergo Rigorous Imprisonment for one month. Challenging the said conviction and sentence, the appellant/sole accused is before this Court with this appeal.

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

(3.) The learned counsel for the appellant/accused would submit that the order passed by the learned Trial Judge is not sustainable on the following grounds:-