GOVINDAN Vs. STATE

JUDGEMENT

(1.) THE Appellant-Govindan is the sole Accused in Sessions Case No.261 of 2007 on the file of Additional District and Sessions Judge (Fast Track Court No.3), Kallakkurichi and he has preferred this Appeal challenging the conviction and sentence imposed on him by judgment dated 31.12.2009 in the case. For the sake of convenience, in this Judgment, the Appellant will be referred to as Accused.

(2.) CHARGE under Section 302, IPC was framed against the Accused. The learned Additional Sessions Judge found the Accused guilty of the charge and convicted and sentenced him to undergo Life Imprisonment and to pay a fine of Rs.1,000/- in default, to undergo Rigorous Imprisonment for three months.

(3.) THE Accused was questioned under Section 313, Cr.P.C. and he denied complicity and the testimonies of witnesses as false. No witness was examined and no document was marked on his side.