MUNIYANDI Vs. STATE

JUDGEMENT

(1.) Challenge is made to a judgment of the Sessions Division, Mahila Court, Madurai, made in S.C.No.331 of 2008 whereby the sole accused/appellant stood charged under Sec.302 of IPC, tried, found guilty of murder and awarded life imprisonment along with a fine of Rs.250/- 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 Session, and necessary charge was framed. In order to substantiate the charge, the prosecution examined 16 witnesses and also relied on 12 exhibits and 1 material object. 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 and hence found the appellant guilty and awarded life imprisonment an also fine which is the subject matter of challenge before this Court.