PARANI Vs. STATE

JUDGEMENT

(1.) Accused is the appellant in this appeal. The appellant has come forward with this appeal challenging the judgment dated 16.02.2006 by the learned Additional Sessions Judge, Fast Track Court No.II, Kancheepuram made in S.C.No.646 of 2005 convicting and sentencing the appellant to undergo seven years rigorous imprisonment and imposed fine of Rs.500/- in default to undergo simple imprisonment for six months for the offence under section 307 IPC. The sentence was also suspended and the appellant was released on bail, pending disposal of the appeal, on executing a bond for a sum of Rs.5,000/- with two sureties each for a like sum to the satisfaction of the learned District Munsif cum Judicial Magistrate, Uthramerur and on further condition that he should appear before the trial Court on the first working day of every month at 10.30 a.m., till the disposal of the appeal.

(2.) The following is the factual matrix of the prosecution :-

(3.) After the prosecution evidence was over, the trial court questioned the appellant/accused u/s.313 Cr.P.C. as regards undiscriminating materials available against him in the prosecution evidence. He denied the complicity to the offence. He did not examine any witnesses nor had he marked any documents.