KARUPPASAMY Vs. STATE

JUDGEMENT

(1.) The sole accused, who stood charged, tried, found guilty under Section 489(c) IPC and sentenced to undergo five years RI with a fine of Rs.1000/- in default to undergo SI for two months has brought forth this appeal.

(2.) The short facts necessary for the disposal of this appeal are as follows:

(3.) In order to prove the charges levelled against the appellant, the prosecution examined 3 witnesses and marked 5 exhibits and 2 M.Os. On completion of the evidence on the side of the prosecution, the accused was questioned under Section 313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses, which he flatly denied as false. No defence witness was examined and no materials have been produced on the side of the defence. The trial court on consideration of the rival submissions made and scrutiny of the materials available found the accused guilty under Section 489(c) IPC and sentenced to undergo imprisonment as stated above.