MANICKAM Vs. STATE

JUDGEMENT

(1.) Challenge is made to a judgment of the Principal Sessions Judge, Krishnagiri, made in S.C.No.103/2002 whereby the sole accused/appellant stood charged under Sec.302 IPC, tried, found guilty as per the charge of murder and awarded life imprisonment along with a fine of Rs.1000/- and default sentence.

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

(3.) The case was committed to Court of Session, and necessary charge was framed. In order to substantiate the charge, the prosecution examined 11 witnesses and also relied on 14 exhibits and 3 material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under Sec.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. The trial Court heard the arguments advanced on either side, and took the view that the prosecution has proved the case beyond reasonable doubt and hence found him guilty and awarded the punishment as referred to above. Hence, this appeal at the instance of the appellant.