RANJITH KUMAR Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal challenges a judgment of the Principal Sessions Division, Virudhunagar at Srivilluputhur, made in S.C. No. 198 of 2008 whereby the sole accused/appellant stood charged under Sections 364 and 302 of IPC, tried, found guilty as per the charges and awarded 10 years Rigorous Imprisonment along with a fine of Rs. 500/- and default sentence under Section 364 IPC and life imprisonment along with a fine of Rs. 1000/- and default sentence under Section 302 IPC.

(2.) The 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 charges were framed. In order to substantiate the charges, the prosecution marched 18 witnesses and also relied on 26 exhibits and 10 material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under Section 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. But two documents were marked on his side. 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 the appellant guilty on both the charges and awarded the punishment as referred to above. Hence this appeal at the instance of the appellant.