MARAMERI PONNIAH Vs. STATE

JUDGEMENT

(1.) The appellants, both of whom were charged under Section 302 r/w Section 34 IPC and found guilty according to the charges and awarded life imprisonment, have brought forward this appeal.

(2.) The short facts necessary to dispose of this appeal are as follows:-

(3.) In order to prove the charge levelled against the appellants/accused, the prosecution examined 11 witnesses and marked 14 exhibits and 13 material objects. On completion of the evidence on the side of the prosecution, the appellants were questioned under Section 313 of the Code of Criminal Procedure as to the incriminating circumstances found in the evidence of the prosecution side. No defence witnesses were examined. The court examined M.Alaguvelsamy as a court witness. On consideration of the rival submissions and on scrutiny of the materials, the trial court found both the appellants guilty of the charge framed under Section 302 r/w Section 34 IPC and sentenced each of them to life imprisonment. Hence, this appeal.