KANNADASAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) AN appeal from the judgment of the Additional sessions Division, Fast Track Court no. 1, Thanjavur, in S. C. No. 94 of 2003, wherein the appellant, sole accused, stood charged, tried and found guilty as per the charge of murder and awarded life imprisonment.

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

(3.) THE case was committed to court of Session, and necessary charges were framed. The appellant/accused faced the trial, in which the prosecution marched 13 witnesses and also relied on 18 exhibits and 10 material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under Sec. 313 of Cr. P. C. ,as to the incriminating circumstances found in the evidence of the prosecution witnesses, which he flatly denied as false. No defence witness was examined on his side. The trial Court after hearing both sides, was of the opinion that the prosecution has proved the case beyond reasonable doubt and found the appellant/ accused guilty as per the charge of murder and awarded the life imprisonment, which is the subject matter of challenge before this Court.