SATHYA Vs. STATE

JUDGEMENT

(1.) Challenge is made to the judgment dated 8.12.2009 passed by the learned District and Sessions Judge, Mahalir Court, Cuddalore in S.C. No.87 of 2009, whereby the accused/appellants two in numbers were found guilty under Section 302 read with 34 of the Indian Penal Code and sentenced to undergo Life Imprisonment and to pay a fine of Rs.1,000/- , while the third accused was ordered to be acquitted.

(2.) The short facts necessary for the disposal of the case can be stated thus:

(3.) In order to substantiate its case, the prosecution examined 15 witnesses and relied on 22 documents and also relied on M.Os.1 and 2. On completion of examination of witnesses on the side of the prosecution, when the accused were questioned under Section 313 of the Criminal Procedure Code, they denied them as false. No witness was examined on the side of the accused.