MATHESWARAN Vs. STATE

JUDGEMENT

(1.) Challenge is made to a judgment of the District and Sessions Court, Karur, made in S.C.No.16 of 2008 whereby the sole accused/appellant stood charged under Sec.302 of IPC, tried, found guilty as per the charge of murder and awarded life imprisonment along with a fine of Rs.500/- and default sentence.

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

(3.) The case was committed to Court of Sessions, and necessary charge was framed. In order to substantiate the charge, the prosecution examined 18 witnesses and also relied on 35 exhibits and 17 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, but four exhibits were marked. On completion of the evidence on both sides, 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 punishment as referred to above. Hence this appeal at the instance of the appellant.