KANDEEPAN Vs. STATE

JUDGEMENT

(1.) This appeal challenges the judgment dated 26.6.2007 passed by the Principal Sessions Judge, Vellore in S.C. No. 264 of 2006, whereby the sole accused stood charged, tried and found guilty for the offence under Section 302 of the Indian Penal Code and sentenced to undergo Life Imprisonment.

(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 viz. Ex.Ps. 1 to 15 and relied on 18 documents viz. Ex.P1 to P18 and also relied on M.Os.1 to 5. On completion of examination of witnesses on the side of the prosecution, when the accused was questioned under Section 313 of the Criminal Procedure Code, he denied them as false. No witness was examined on the side of the accused.