SEKAR Vs. STATE

JUDGEMENT

(1.) SEKAR, sole accused in Sessions Case No. 214 of 1999 on the file of Principal Sessions Judge, Salem, aggrieved by the conviction for offence under Section 302 I. P. C. , and sentence of imprisonment for life, has filed the above appeal.

(2.) THE prosecution case is briefly stated hereunder:

(3.) THE prosecution has examined as many as 10 witnesses as P. Ws. 1 to 10, marked Exs. P-1 to P-15 and M. Os. 1 to 13 in support of their case. When the accused was questioned under Section 313 Cr. P. C. , with regard to the incriminating circumstances revealed from the evidence of prosecution witnesses, he denied the entire complicity of the offence and he did not examine any witness on his side. Accepting the prosecution case, the learned trial Judge convicted the accused and sentenced him to undergo life imprisonment; hence the present appeal.