V SASI Vs. STATE

JUDGEMENT

(1.) Challenge is made to the judgment of the learned Principal Sessions Judge, Kanyakumari Division at Nagercoil made in S.C. No. 111 of 1998, whereby the appellant/sole accused faced a charge under Section 302 IPC and on trial, he was found guilty as per the charge and awarded life imprisonment.

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

(3.) The case was committed to the Court of Sessions and necessary charges were framed. In order to substantiate the charges, the prosecution examined 9 witnesses and also relied on 14 exhibits and 9 M.Os. On completion of the evidence on the side of the prosecution, the accused was questioned under Section 313 Cr.P.C. as to the incriminating circumstances found in the evidence of prosecution witnesses, which he flatly denied as false. On the side of the defence, one witness was examined as D.W.1, but no documents were marked. The trial court, after hearing the submissions made and looking into the materials available, took the view that the prosecution has proved the case beyond reasonable doubt and entered into the judgment of conviction and sentence, which is the subject matter of challenge before this Court.