RAJENDIRAN Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE sole accused in a case of murder, who was found guilty as per the charge and awarded life imprisonment by the Court of Sessions, Krishnagiri in Sessions Case No. 20 of 1998, has brought forth this appeal challenging the said conviction and sentence.

(2.) SHORT facts necessary for the disposal of this appeal can be stated thus:

(3.) IN order to substantiate the charges levelled against the appellant/accused, the prosecution relied on 17 witnesses and marked 16 exhibits and 8 material objects. On completion of the evidence on the side of the prosecution, the appellant/accused was questioned under Section 313 Cr. P. C. as to the incriminating circumstances found in the evidence of the prosecution witnesses. The accused denied them as false. He examined a witness, one Dr. Shankar attached to Government Hospital, Dharmapuri, as D. W. 1. 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 charge and awarded the imprisonment referred to above, which is the subject matter of challenge in this appeal.