MUTHIYAN Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges a judgment of the Additional Sessions Division, Fast Track Court No.III, Vridhachalam, made in S.C.No.399 of 2006 whereby the sole accused/appellant stood charged, tried and found guilty as per the charge under Sections 302 and 201 read with 302 of IPC and awarded life imprisonment with a fine of Rs.1000/- and default sentence for the first charge and 3 years Rigorous Imprisonment with a fine of Rs.500/- and default sentence for the second charge.

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

(3.) ADDED further the learned Counsel that according to the prosecution, the occurrence has taken place on 15.1.2006 but, the deceased Sangeetha was not found from that day onwards that P.Ws.4 and 5, the parents, have also kept mum that they did not inform to anybody and did not also go to the police station for a period of five days which itself would cast a doubt whether such an occurrence could have taken place at all that even the villagers had suspicion that she ran away from the place with somebody that apart from that, as far as the recovery part is concerned, they were all jewels worn by her and that from that, it could not be taken as proof.