MANOHARAN Vs. STATE

JUDGEMENT

(1.) THE sole accused, Manoharan, has come forward with this appeal challenging the impugned judgment of conviction and sentence dated 25.07.2006 passed by the learned Additional Sessions Judge, Fast Track Court No.IV, Coimbatore at Tiruppur, made in S.C.No.43 of 2006 convicting the accused for the offence under Section 302 IPC and sentencing him to undergo life imprisonment and also imposing a fine of Rs.1,000/-.

(2.) THE occurrence in this case is shown to have taken place during the intervening night between 19.06.2002 and 20.06.2002 at Vanjipalayam Railway line wherein the accused pushed the deceased, Manickam, in front of a running train with an intention to murder the deceased as a result of which the body of the deceased was crushed and the deceased died on sustaining injuries and thereby the accused is liable to be punished under Section 302 IPC.

(3.) WHEN the accused was questioned under Section 313 Cr.P.C. in respect of the incriminating materials appearing against him through the evidence adduced by the prosecution, he has come forward with the version of total denial. The accused has not chosen to examine any witness on his side.