BINOJYAKKA Vs. STATE

JUDGEMENT

(1.) The Appellant has filed this Appeal against the Judgment, dtd. 12/3/2021 passed by the I Additional District and Sessions Judge Court, Coimbatore in S.C. No.132 of 2019.

(2.) The Appellant/Accused was charged and prosecuted under Sec. 302 IPC by the Inspector of Police, Annur Police Station in Crime No.45 of 2019.

(3.) To prove the Prosecution case, prosecution has examined 13 Witnesses, PW1 to PW13, and marked 13 documents Ex.A1 to Ex.A13. Besides, one Material Object - MO1 is marked. Incriminating Prosecution Witnesses explained to the Accused under Sec. 313, Cr.P.C. He denied them as false. Further, the Accused has not examined any Witnesses nor exhibited any documents.