ANAND Vs. STATE

JUDGEMENT

(1.) Challenge is made to a judgment of the Additional Sessions Division, Fast Tract Court No.I, Erode, made in S.C.No.150 of 2009 whereby the sole accused/appellant stood charged Sections 302 and 381 of IPC, tried, found guilty as per the charges and awarded life imprisonment for the first charge and three years Rigorous Imprisonment for the second charge.

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

(3.) The case was committed to Court of Sessions, and necessary charges were framed. In order to substantiate the charges, the prosecution examined 26 witnesses and also relied on 27 exhibits and 13 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 his side, the accused examined himself as D.W.1, and his father was examined as D.W.2. On completion of evidence on both sides, the trial Court heard the arguments advanced on either side, and on scrutiny and consideration of the submissions made, took the view that the prosecution has proved the case beyond reasonable doubt in respect of both the charges and hence found him guilty and awarded the punishment as referred to above. Hence this appeal at the instance of the appellant.