GUNA ALIAS GUNASEKARAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the Judgment of the Sessions Division, Fast Track Court No.1, Chennai made in S.C.No.440 of 2003, whereby the appellant/sole accused stood charged, tried and found guilty of murder and awarded life imprisonment and to pay a fine of Rs.1,000/-, in default to undergo 5 months RI.

(2.) THE short facts necessary for the disposal of this appeal are stated as follows:-

(3.) ADDED further, in the instant case, even the scientific opinion is not in favour of the prosecution. Under such circumstances, the trial Court has miserably failed to prove its case and has taken an erroneous view and hence he is entitled for the acquittal.