KANTHASWAMY Vs. STATE

JUDGEMENT

(1.) The sole accused in a case of murder, on being found guilty as per the charge and awarded life imprisonment and also found guilty for the offence under Sec. 324, I.P.C. and awarded one year rigorous imprisonment alongwith the fine, has brought forth this appeal. He was tried by the Court of II Additional Sessions Judge, Erode in Sessions Case No. 181/1998.

(2.) The short facts necessary for the disposal of this appeal are as follows:

(3.) In order to substantiate the charges levelled against the appellant/accused, the prosecution marched 13 witnesses and marked 26 exhibits and 11 material objects. On completion of the evidence on the side of the prosecution, the appellant/accused was questioned under Sec. 313 Crimial P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses. The accused denied them as false. No defence witnesses were examined. The trial court heard the arguments advanced by both sides and made a scrutiny of the materials available and ultimately, found the appellant/accused guilty as per the charges and awarded the punishment referred to above, which is the subject matter of challenge in this appeal.