PERIYASAMY Vs. STATE

JUDGEMENT

(1.) The sole accused/appellant who faced trial in S.C. No. 16/2004 for a charge of murder and on being found guilty as per the charge and awarded life imprisonment by the Additional Sessions Court (Fast Track Court No. II), Pattukottai, has challenged the conviction and sentence.

(2.) The short facts which are necessary for the disposal of this appeal, can be stated thus:

(3.) The case was committed to Court of Session, and necessary charge was framed. In order to prove the charge, the prosecution examined 11 witnesses and also relied on 16 exhibits and 3 material objects. On completion of 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 trial Court heard the arguments advanced on either side, took the view that the prosecution has proved the case beyond reasonable doubt, found the appellant/accused guilty and awarded life imprisonment which is the subject matter of challenge before this Court.