SAMY Vs. STATE

JUDGEMENT

(1.) The sole accused in a case of murder, who stood charged under Section 302 IPC, tried and found guilty as per the charge of murder and awarded life imprisonment along with a fine of Rs. 1,000/- in default to undergo six months Rigorous Imprisonment by Judgement dated 25.9.2003 in S.C. No. 627 of 2001, has preferred this appeal challenging the same.

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

(3.) Thereafter, the case was committed to the Court of Sessions. Necessary charge was framed. In order to substantiate its case, the prosecution has examined 25 witnesses, marked 20 Exhibits and 11 MOs.