PARAMASIVAM Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Principal Sessions Division in S. C. No. 605 of 2005 whereby the sole accused/appellant stood charged under Sections 302 and 325 of IPC and on trial, found guilty under Sections 302 and 324 of IPC and awarded life imprisonment along with a fine of Rs. 1000/- and default sentence and one year Rigorous Imprisonment respectively.

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

(3.) THE case was committed to Court of Session, and necessary charges were framed. In order to substantiate the charges, the prosecution examined 12 witnesses and also relied on 19 exhibits and 6 material objects. On completion of evidence on the side of the prosecution, the accused was questioned under Sec. 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 lower Court heard the arguments advanced and took the view that the prosecution has proved the case beyond reasonable doubt and hence, found him guilty and awarded the punishment as referred to above. Hence this appeal at the instance of the appellant/accused.