JAMES Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Principal Sessions Division, Karur, made in S.C.NO.102 of 2003 whereby the sole accused/appellant stood charged, tried and found guilty as follows:

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

(3.) THE case was committed to Court of Sessions, and necessary charges were framed. In order to substantiate the charges, the prosecution examined 12 witnesses and also relied on 12 exhibits and 3 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, which he flatly denied as false. No defence witness was examined. The trial Court heard the arguments advanced and also looked into the materials available. After doing so, it found the appellant/accused guilty as per the charges and awarded punishment as referred to above, which is the subject matter of challenge before this Court. Advancing arguments on behalf of the appellant, the learned senior counsel Mr.R.Shanmugasundaram made the following submissions: