RAJAPRABHU @ PRABHU Vs. STATE

JUDGEMENT

(1.) Challenge is made to a judgment of the Mahila Court, Chennai, made in S.C.No.8 of 2007 whereby the sole accused/appellant stood charged under Sections 302 and 380 of IPC, tried, found guilty of murder and also theft and awarded life imprisonment along with a fine of Rs.25000/- and default sentence under Sec.302 IPC and 5 years Rigorous Imprisonment along with a fine of Rs.5000/- and default sentence under Sec.380 IPC.

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

(3.) The case was committed to Court of Session, and necessary charges were framed. In order to substantiate the charges, the prosecution examined 17 witnesses and also relied on 24 exhibits and 16 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 heard the arguments advanced on either side, and took the view that the prosecution has proved the case beyond reasonable doubt in respect of the above charges and awarded the above punishment. Hence this appeal at the instance of the appellant.