V.LAKSHMANAN Vs. STATE

JUDGEMENT

(1.) Aggrieved over the judgment of the learned Principal Sessions Judge, Thoothukudi, the present appeal has been filed, in and by which the appellant/accused has been convicted and sentenced as under: Conviction Sentence Section 302 IPC Life imprisonment + fine Rs.1,000/- in default 6 months R.I. Section 307 (2 counts) IPC 3 years. R.I. + fine Rs.1,000/- in default 3 months R.I. for each count.

(2.) The brief case of the prosecution is as follows:-

(3.) When the above incriminating materials were put to the accused under Section 313 Cr.P.C. the accused pleaded innocence. During trial, on the side of prosecution as many as 18 witnesses were examined and 20 documents were exhibited besides 8 material objects. On the side of the defence neither any witness was examined nor any document was marked.