MARUTHAYEE Vs. STATE

JUDGEMENT

(1.) Challenge is made to the judgment of the Additional Sessions Division, Fast Track Court No.I, Thanjavur, dated 24.11.2009, made in S.C.No.106/2009, whereby the appellant, shown as accused No.1, along with another accused ranked as accused No.2, stood charged under Section 302 IPC, on trial, found guilty thereunder and sentenced to undergo life imprisonment and to pay a fine of Rs. 500/-, in default to undergo simple imprisonment for six months. However, accused No.2, who stood charged under Section 302 read with Section 34 IPC, on trial, found not guilty and acquitted of the said charge.

(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.106/2009 and necessary charges were framed. To prove the charges against the accused, the prosecution examined 13 witnesses as P.Ws.1 to 13 and marked 12 documents as Exs.P-1 to P-12 and produced M.Os.1 to