SUBRAMANIAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused/appellant who faced charges for murder (two counts) and who was found guilty as per the charges in S.C. No. 49 of 2003 on the file of the Principal Sessions Division, Thanjavur and awarded life imprisonment (two counts) which shall run concurrently, along with a fine and default sentence, has challenged the said conviction and sentence.

(2.) Briefly, the facts of the prosecution case 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 marched 16 witnesses and also relied on 29 exhibits and 17 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. One Muniandi was examined as Court Witness. On completion of the evidence, the trial Court gave an opportunity to both sides to advance their arguments. The trial Court after scrutiny of the materials available and consideration of the submissions made, took the view that the prosecution has proved the case beyond reasonable doubt, found him guilty and awarded life imprisonment (two counts) along with fine and default sentence. Hence, this appeal at the instance of the appellant/accused.