VARATHARAJ ALIAS N PERUMAL Vs. STATE

JUDGEMENT

(1.) Challenge is made to the judgment of the Additional Sessions Division, Fast Track Court No.I, Tuticorin, dated 07.05.2009, made in S.C.No.103/2008, whereby the appellant/sole accused stood charged under Sections 380 and 302 IPC, tried and found guilty thereunder and sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs.500/-, in default to undergo three months rigorous imprisonment for the first offence and life imprisonment and to pay a fine of Rs.1,000/-, in default to undergo rigorous imprisonment for six months in respect of the latter offence.

(2.) The short facts necessary for the disposal of the appeal can be stated as follows:

(3.) After committal proceedings, the case was taken on file by the Sessions Court in S.C.No.103/2008 and necessary charges were framed. To prove the charge against the accused, the prosecution examined 24 witnesses as P.Ws.1 to 24 and marked 24 documents as Exs.P-1 to P-24 and produced M.Os.1 to