CHANDRAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the III Additional Sessions Division, Chennai made in S. C. No. 614 of 2005, whereby the sole accused/appellant stood charged under Sections 325 and 302 IPC, tried and found guilty as per the charges and awarded two years R. I. and also to pay a fine of Rs. 1000/-, in default to undergo six months S. I. under Section 325 IPC and life imprisonment and also to pay a fine of Rs. 2000/-, in default to undergo one year S. I. under Section 302 IPC.

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

(3.) THE case was committed to the Court of Sessions and necessary charges were framed. In order to substantiate the charges leveled against the accused, the prosecution examined 10 witnesses and relied on 10 exhibits and 4 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. No defence witness was examined. The trial court, after hearing the arguments advanced and looking into the materials available, took the view that the prosecution has proved the case beyond reasonable doubt and found the accused/appellant guilty as per the charges and awarded punishments as referred to above, which is the subject matter of challenge before this court.