SHANMUGAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 31.07.2006 made in SC.No.58/2005 by the learned District and Sessions Judge, Tiruvannamalai, thereby convicting and sentencing the Appellant for the offence under Section 307 of IPC to undergo seven years Rigorous Imprisonment and to pay a fine of Rs.5000/-, in default to undergo Rigorous Imprisonment for six months.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in SC.No.58/2005 by the learned District and Sessions Judge, Tiruvannamalai and necessary charges were framed. In order to bring home the charges against the accused, the prosecution examined as many as 8 witnesses (PW.1 to PW.8) and also marked Exs.P1 to P15 and six material objects (Mos.1 to 6). On completion of the evidence on the side of the prosecution, the accused was questioned under Section 313 Cr.PC as to the incriminating circumstances found in the evidence of prosecution witnesses and the accused has come with the version of total denial and stated that he has been falsely implicated in this case. The court below, after hearing the arguments advanced on either side and looking into the materials available on record, found the accused/appellant guilty and awarded punishments as referred to above, which is challenged in this Criminal Appeal.