RAJAMANI Vs. STATE

JUDGEMENT

(1.) Challenge is made to the judgment dated 12.8.2009 passed by the learned III Additional Sessions Judge, Puducherry In S.C. No. 8 of 2009, whereby the sole accused stood charged, tried and found guilty of murder and awarded with life imprisonment along with a fine of Rs. 1,000/- in default to undergo simple imprisonment for three months.

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

(3.) The case was committed to the Court of Sessions. Necessary charges were framed against the accused. In order to substantiate its case, the prosecution examined 16 witnesses viz. P.Ws.1 to 16 and relied on 19 documents viz. Exhibits P-1 to P-19 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.