THANGAPERUMAL Vs. STATE

JUDGEMENT

(1.) Challenge is made to a judgment of the Additional Sessions Division, Fast Track Court No.I, Tuticorin, made in S.C.No.241 of 2005 whereby the sole accused/appellant stood charged under Sec.302 of IPC, tried, found guilty as per the charge of murder and awarded life imprisonment along with a fine of Rs.1,000/- and default sentence.

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

(3.) The case was committed to Court of Sessions, and necessary charge was framed. In order to substantiate the charge, the prosecution examined 20 witnesses and also relied on 10 exhibits and 6 material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under Sec.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. The trial Court after hearing the arguments advanced on either side and looking into the materials available, took the view that the prosecution has proved the case beyond reasonable doubt and found the appellant guilty and awarded the punishment as referred to above. Hence this appeal at the instance of the appellant.