PANCHALINGAM @ CHINNATHAMBI Vs. STATE

JUDGEMENT

(1.) The sole accused, in a case of murder, on being found guilty and awarded life imprisonment by the learned I Additional Sessions Judge, Coimbatore, is challenging the said judgment in this appeal.

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

(3.) The case was committed to the Court of Sessions and necessary charges were framed against the accused. To substantiate the charges framed, the prosecution examined 1 1 witnesses and relied on 11 exhibits and 5 material objects. On completion of evidence on the side of the prosecution, when the accused was questioned under Sec. 313 Crimial P.C. as to the incriminating circumstances appearing in the evidence of the prosecution witnesses, he denied them as false. No witnesses were examined on his side. After hearing both sides and on scrutiny of the materials available on record, the Trial Court found the accused guilty and awarded life imprisonment, which conviction and sentence is being assailed in this appeal.