PERIYASAMY Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal challenges the judgment dated 21.2.2008 passed by the learned Principal Sessions Judge, Namakkal in S.C. No.9 of 2008, whereby the sole accused stood charged, tried and found guilty for the offence under Section 302 of the Indian Penal Code and awarded Life Imprisonment along with a fine of Rs.5,000/- in default to undergo Rigorous Imprisonment for six months.

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

(3.) In order to substantiate its case, the prosecution examined 13 witnesses and relied on 19 documents and also relied on M.Os.1 to 15. 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.