PALANISAMY Vs. STATE

JUDGEMENT

(1.) THE conviction and sentence dated 13.08.2007 made in S.C. No. 72 of 2006 on the file of the learned Sessions Judge, Mahila Court, Salem, are now under challenge in the present Appeal filed by the Appellant/Accused.

(2.) THE Appellant/Accused was found guilty by the trial Court in respect of an offence under Section 436 of Indian Penal Code and he was awarded with a punishment of Rigorous Imprisonment for a period of three years and was also directed to pay a fine of Rs. 500/ -. Further, in default of payment of fine, he was directed to undergo additional sentence of three months Rigorous Imprisonment. Insofar as the offence under Section 323 of Indian Penal Code was concerned, he was found guilty and was sentenced to undergo Rigorous Imprisonment for a period of three months.

(3.) ON the basis of accusation levelled against the Appellant/Accused, the trial Court framed necessary charges against the Appellant/Accused in respect of the offences under Sections 436 and 323 of Indian Penal Code and the same were read over and explained to him. The Appellant/Accused denied the charges framed against him.