KARUPPA PILLAI Vs. STATE

JUDGEMENT

(1.) The appellant herein stands convicted by the learned Principal Sessions Judge, Tiruchirapalli to undergo Rigorous Imprisonment for seven years for the offence under Section 304 Part II in Sessions Cases No. 175 of 1987 for having caused the death of one Govindam Pillai. The prosecution has examined 14 witnesses and the case of the prosecution as revealed from these witnesses in brief is as follows :-

(2.) After the committal of this case to the Court of Sessions, the learned Sessions Judge. Tiruchi framed charge against this appellant for the offence under Section 302 I.P.C. After the examination of the witnesses on the prosecution side, the appellant was asked to explain the incriminating circumstances found against him in the evidence of the prosecution witnesses, he denied the complicity in the crime and he simply stated that he did not know about the occurrence itself as he was in a place where his cycle was kept. He did not examine any witness on his side.

(3.) The learned Sessions Judge, having gone through the evidence has found that the offence committed by this Appellant would fall under Section 304 Part II and therefore, he has convicted him for the said offence and sentenced to undergo RI for 7 years.