THANGAVELU Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Additional Sessions Division, Coimbatore, made in S. C. No. 99 of 2005 whereby these two appellants stood charged, tried and found guilty under Sections 302 and 201 of IPC and awarded punishment of life imprisonment along with a fine of Rs. 500/- and default sentence under Sec. 302 IPC and also one year Rigorous Imprisonment along with a fine of Rs. 500/- and default sentence under Sec. 201 of IPC.

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

(3.) THE case was committed to Court of Session and necessary charges were framed. In order to substantiate the charges, the prosecution examined 29 witnesses and also relied on 30 exhibits and 22 material objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Sec. 313 of Cr. P. C. as to the incriminating circumstances found in the evidence of the prosecution witnesses which they flatly denied as false. No defence witness was examined. The Court below heard the arguments advanced, looked into the materials available and found that both the accused/appellants are guilty as per the charges and awarded punishment as referred to above. Hence this appeal at the instance of the appellants.