PANDIARAJ Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal is filed by the sole accused in S.C.No.292 of 2015 on the file of the learned VI Additional District and Sessions Judge, Madurai as against the order of the trial Court dated 22.02.2018. The appellant was tried before the trial Court for the commission of offences under Sections 307, 326 and 302 I.P.C. and the trial Court by order dated 22.02.2018, found the appellant guilty for the offences under Sections 307, 326 and 302 I.P.C. and sentenced him as follows:

(2.) The case of the prosecution in nutshell is as follows:

(3.) During the trial, 17 witnesses have been examined on the side of the prosecution and 15 documents were marked and 3 material objects were produced in support of the prosecution case. When the incriminating materials were put to the accused under Section 313 CrPC, the accused denied the same. The accused has not examined any witness on his side, but has marked Ex.D.1 - F.I.R. in Crime No.28 of 2009 through P.W.1.