KITTUSAMY Vs. STATE REP. BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused, in a case of murder, on being found guilty of the charge by the Principal Sessions Judge, Coimbatore in S.C.No.110/97 has brought forth this appeal challenging the said judgment.

(2.) The short facts that are necessary for the disposal of the appeal can be stated thus:

(3.) The case was committed by the Court of Sessions and necessary charges were framed. To substantiate the charges, the prosecution examined 13 witnesses and relied on 13 exhibits and 9 material objects. After completing of evidence on the side of the prosecution, the accused was questioned under Sec. 313 Crimial P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses. No defence witnesses were examined. On hearing the arguments advanced by the learned counsel on either side and on scrutiny of the material on record, the learned Trial judge found the accused/appellant guilty of the charge and awarded life imprisonment, which is the matter of challenge in this appeal.