SUBBURAJ Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Principal Sessions Court, Madurai, made in S.C.No.16 of 1999 whereby the sole accused/appellant stood charged under Section 302, IPC. On trial, he was found guilty as per the charge and awarded imprisonment for life which is the subject matter of challenge before this Court.

(2.) THE short facts necessary for the disposal of this appeal can 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 marched 17 witnesses and also relied on 19 exhibits and 9 material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under Section 313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses. He flatly denied them as false. No defence witness was examined; but, the remand report was marked as Ex.D -1. The lower Court heard the arguments advanced, found the accused guilty and awarded punishment. Hence, this appeal has arisen before this Court. Advancing arguments on behalf of the appellant, the learned counsel Mr.K.Abudukumar Rajarathinam made the following submissions: