THANU Vs. STATE

JUDGEMENT

(1.) THE appellant herein, who stood charged as A -1 along with five others, under Sections 147, 341 and 302 read with 149 of I.P.C. in S.C. No. 627/99, on being found guilty under Sec. 302 of I.P.C. by the VII Additional Court of Sessions, Madras, has brought forth this appeal.

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

(3.) IN order to substantiate the charges levelled against the six accused, the prosecution examined 16 witnesses and relied on 20 exhibits and 3 material objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Sec.313 of the Code of Criminal Procedure as to the incriminating circumstances found in the evidence of the prosecution witnesses. They denied them as false. No defence witnesses were examined. After hearing both sides, the trial Court found the appellant/A -1 guilty under sec.302 of I.P.C and imposed life sentence and a fine of Rs. 2,000/ - with a default sentence of 6 months Rigorous Imprisonment. The other accused namely A -2 to A -6, were acquitted of the charges. Hence, this appeal.