MANI ALIAS VELUMANI Vs. STATE

JUDGEMENT

(1.) Challenge is made to a judgment of the Sessions Division, Coimbatore, made in S.C.No.35 of 2009 whereby the sole accused/appellant stood charged, tried, found guilty under Sections 302 and 201 of IPC and awarded life imprisonment along with a fine of Rs.10000/- and default sentence on the first charge and 3 years Rigorous Imprisonment along with a fine of Rs.3000/- and default sentence on the second charge.

(2.) 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 charges were framed. In order to substantiate the charges levelled against the appellant/accused, the prosecution examined 32 witnesses and also relied on 31 exhibits and 26 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. On the side of the defence, one witness was examined as D.W.1, and two documents were marked as Exs.D1 and D2. One Court document was marked as Ex.C1. 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 him guilty and awarded the above punishment. Hence this appeal at the instance of the appellant before this Court.