RAJAMANIKKAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) CHALLENGE is made to the judgment of Principal Sessions Division, Pudukkottai dated 17.4.2007 made in S.C.No.57 of 2006 whereby the appellant/accused along with the second accused, stood charged, tried and found guilty under Sections 302 read with 34, IPC and also 302 read with 201, IPC and awarded imprisonment for life along with a fine of Rs.10,000/ - with a default sentence of six months' rigorous imprisonment for the first charge and three years' rigorous imprisonment along with a fine of Rs.5,000/ - with a default sentence of three months rigorous imprisonment for the second charge.

(2.) THE short facts that are necessary for the disposal of this appeal can be stated as follows:

(3.) IN order to substantiate the charges levelled against the accused, the prosecution examined 22 witnesses and relied on 25 exhibits and 39 material objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Section 313, Cr.P.C. on the incriminating circumstances found in the evidence of the prosecution witnesses, which was flatly denied on the part of the accused. No defence witness was examined. The trial Court after hearing the arguments advanced by either side and on considering the materials available on record, took the view that the prosecution has proved its case beyond reasonable doubts and found the accused guilty of the charge of murder and awarded punishment referred to above. Aggrieved over the same, the first accused has brought forth this appeal before this Court.