C. VILVANATHAN Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges a judgment of the Additional Sessions Division, Fast Track Court, Tirupathur, Vellore District, made in S.C.No.310 of 2004, whereby the appellant/sole accused stood charged under Section 302 of IPC (two counts), and on trial he was found guilty as per the charge and awarded life imprisonment which was ordered to run concurrently.

(2.) THE short facts necessary for the disposal of this appeal could 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 16 witnesses and also relied on 38 exhibits and 13 material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under Section313 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 Court below heard the arguments advanced and took the view that the prosecution has proved the case beyond reasonable doubt and hence, found him guilty as per the charge of murder (two counts) and awarded life imprisonment which was ordered to run concurrently. Hence, this appeal at the instance of the appellant/accused.