KANDASAMY Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Additional Sessions Division, Fast Tract Court No.I, Salem, made in S.C.No.313/2009 whereby the sole accused/appellant stood charged under Sec.302 of IPC, tried, found guilty of murder and awarded life imprisonment along with a fine of Rs.50000/- and default sentence.

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

(3.) ADDED further the learned Senior Counsel that the alleged recovery following the confessional statement should also be rejected, and under the circumstances, it can be well stated that there was not only lack of evidence, but also bereft of evidence, and hence the judgment of the trial Court has got to be set aside.