ADHINARAYANAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the III Additional Sessions Division, Pondicherry, made in S. C. No. 101 of 2005 whereby the appellant/sole accused in the case stood charged, tried, found guilty for a charge of murder and awarded life imprisonment along with a fine of Rs. 5000/- and default sentence.

(2.) THE short facts necessary for the disposal of this appeal could be stated thus:

(3.) THE case was committed to Court of Session and necessary charge was framed. In order to substantiate the charge, the prosecution examined 16 witnesses and also relied on 23 exhibits and 11 material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under Sec. 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, looked into the materials available and took the view that the prosecution has proved the case beyond reasonable doubt and hence found him guilty under Sec. 302 of IPC and awarded life imprisonment which is the subject matter of challenge before this Court.