RAMESH Vs. STATE

JUDGEMENT

(1.) The appeal is preferred against the conviction of the appellant under Section 307 IPC and sentenced him to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs.4,000/- in default to undergo simple imprisonment for a period of two years by the learned Additional District and Sessions Judge, Fast Track Court No.III, Coimbatore, in S.C.No.198 of 2005 dated 30.09.2005.

(2.) Following is the brief summary of the prosecution case :

(3.) The accused was put on trial. In order to establish the case, the prosecution examined 13 witnesses and exhibited 10 documents on its side. After the examination of prosecution witnesses, the accused was questioned under Section 313 Cr.P.C. with regard to the incriminating circumstances. He denied the complicity to the offence. Neither any witness was examined nor any document was marked on the accused side. The Trial Court, after analyzing the evidence on record, convicted and handed down the sentence on the appellant/accused as stated above.