K VIKRAM Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.1 of 2012, on the file of the learned Principal Sessions Judge, Trichirappalli. He stood charged for the offence punishable under Section 302 of the Indian Penal Code. By Judgment dated 30.04.2012, the Trial Court has convicted the appellant under Section 302 of the Indian Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default to undergo rigorous imprisonment for six months. As against the said conviction and sentence, the appellant has come up with this Criminal Appeal.

(2.) The case of the prosecution, in brief, is as follows:-

(3.) From the narration of the above facts, it is crystal clear that there was no evidence at all against the accused incriminating him. But, strangely, the Trial Court examined the accused under Section 313 of the Code of Criminal Procedure, thereby framing as many as 37 questions. The accused has stated that either he had nothing to do with the facts stated or some facts were false. The Trial Court, then, heard the arguments on both sides and finally gave the Judgment, on 30.04.2012, convicting the accused under Section 302 of the Indian Penal Code and punished him accordingly. That is how, the appellant is now before this Court with this Criminal Appeal.