KANNAN Vs. STATE, INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused in a case of murder who stood charged, tried, found guilty as per the charge of murder and awarded life imprisonment along with a fine of Rs. 500/- and default sentence under Section 302 of I.P.C. and 1 year Rigorous Imprisonment under Section 324 of I.P.C. by a judgment of the Additional Sessions Judge, Fast Track Court No. II, Tuticorin, made in S.C. No. 537 of 2001, has brought forth this appeal.

(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. In order to substantiate the charges, the prosecution examined 15 witnesses and also relied on 22 exhibits and 12 material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under Section 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. The Court below heard the arguments advanced, scrutinized the materials available, took the view that the prosecution has proved both the charges against the appellant/accused, found him guilty and awarded the punishment referred to above. Hence, this appeal before this Court at the instance of the appellant.