PARTHASARATHY Vs. STATE

JUDGEMENT

(1.) Challenge is made to the judgment of the Principal Sessions Division, Karur, dated 2.11.2009 made in S.C. No. 92/2007 whereby the sole accused/appellant stood charged, tried and found guilty under Sections 302 and 324 of the IPC and sentenced to undergo life imprisonment and to pay a fine of Rs. 1,000/- and in default to pay the fine, to undergo simple imprisonment for three months for the offence under Section 302 of the IPC and to undergo Rigorous Imprisonment for one month for the offence under Section 324 of the IPC.

(2.) The short facts that are necessary for the disposal of this appeal can be stated as follows:

(3.) In order to substantiate the charges levelled against the accused/appellant, the prosecution examined 16 witnesses and relied on 24 Exhibits and 19 MOs. On completion of the evidence on the side of the prosecution, when the accused was questioned under Section 313 Cr.P.C. on the incriminating circumstances found in the evidence of the prosecution witnesses, he denied them as false. Neither witness was examined nor documents were marked on the side of the defence. The trial Court, after hearing the arguments advanced by either side and on considering the materials available on record, took the view that the prosecution has proved its case beyond reasonable doubts as per the charges and awarded punishment as referred to above.