ARUMUGAM ALIAS DOSS Vs. STATE

JUDGEMENT

(1.) CHALLENGING the judgment rendered by the Principal Sessions Judge, tirunelveli, Tirunelveli District, dated 07. 08. 2006 in S. C. No. 45 of 2006, in convicting the appellant/accused for the offences under Sections 341 and 302 i. P. C. , and sentencing him to undergo simple imprisonment for a period of one month for the offence under Section 341 I. P. C. and sentencing him to undergo imprisonment for life and to pay a fine of Rs. 10000/- (Rupees one thousand only), with a default clause to undergo rigorous imprisonment for a further period of three years for the offence under Section 302 I. P. C. , this appeal has been filed.

(2.) THE brief facts of the prosecution case are as follows:-

(3.) BEFORE the learned trial Judge, 12 witnesses were examined, 16 exhibits and 8 material objects were marked on the side of the prosecution. On the side of the defence, no witness was examined and no document was marked.