KASI S/O KARUPPASAMI Vs. STATE

JUDGEMENT

(1.) Challenging the judgment of the Principal Sessions Court, Ramanathapuram District, made in S.C. No. 86 of 2004, convicting him under Section 302 IPC and sentencing to undergo life imprisonment and also to pay a fine amount of Rs. 5,000/-, in default to undergo six months rigorous imprisonment, the sole accused in the said case has brought-forth this appeal.

(2.) The brief facts necessary, sans unnecessary facts, for the disposal of the appeal can be stated thus:

(3.) The case was committed to the Court of Session and necessary charge was framed. To substantiate the charge levelled against the accused, the prosecution marched 16 witnesses as P.Ws.1 to 16 and relied on 16 documents ,marked as Exs.P-1 to P-16 as well as two material objects, marked as M.Os.1 and 2. On completion of the evidence on the side of the prosecution, the accused was questioned under Section 313 of the Code of Criminal Procedure as to the incriminating circumstances found in the evidence of the prosecution witnesses. The accused denied them flatly as false. No defence witness was examined. The trial court heard the arguments advanced on either side, scrutinised the materials available and took the view that the prosecution has proved the case beyond reasonable doubt and found the accused guilty as per the charge framed, convicted him thereunder and imposed punishment as referred to earlier. Hence this appeal.