BABU Vs. STATE

JUDGEMENT

(1.) THIS appeal has been brought forth by the appellants who are two in number. They stood charged, were tried and found guilty for the offences punishable under Sections 364, 302 and 201 of the Indian Penal Code and were awarded life imprisonment for the offence punishable under Section 302 of the Indian Penal Code. No separate punishment was awarded for the other two penal provisions of law.

(2.) THE short facts necessary for the disposal of the appeal can be summarized as follows :

(3.) IN order to substantiate the charges levelled against the appellants/accused, the prosecution examined 29 witnesses and relied on 63 exhibits and 23 material objects. On completion of the evidence on the side of the prosecution, all the accused were questioned under Section 313 of the Code of Criminal Procedure as to the incriminating circumstances found in the evidence of the prosecution witnesses, and they flatly denied the same as false. No witness was examined on their side, nor any document was marked. After hearing both sides, the trial Court was of the opinion that the prosecution has proved its case beyond all reasonable doubts and found the accused guilty for the charges levelled against them and awarded sentences as referred to above and this is the subject matter of challenge before this Court in this appeal.