SATHISH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge is made to a judgment of the Sessions Division, Kanyakumari at Nagercoil, in S.C.No.141 of 2007 whereby these three appellants stood charged under Sec.302 read with 34 of IPC, tried, found guilty and awarded life imprisonment along with a fine of Rs.5000/- and default sentence.

(2.) The factual matrix which led the prosecution to put forth its case before the trial Court, can be stated as follows:

(3.) The case was committed to Court of Sessions, and necessary charge was framed. In order to substantiate the charge, the prosecution examined 10 witnesses and also relied on 18 exhibits and 12 material objects. On completion of the evidence on the side of the prosecution, the accused were 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. 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 them guilty as per the charge and awarded the punishment as referred to above. Hence this appeal at the instance of the appellants.