KUPPAN Vs. STATE

JUDGEMENT

(1.) THE appellant was charged and faced trial in accordance with law for the offence punishable under Sections 302, 324, 506(ii) of the IPC with reference to an alleged occurrence said to have taken place on 20.2.2003 at about 8.15 p.m., when, according to the prosecution, the accused stabbed the deceased Sagadevan @ Mosses with a knife and caused his death and thereby committed the offence of murder; and that while doing so, he voluntarily caused hurt to the child Rekha and also committed criminal intimidation to cause the death of Valli, wife of the deceased Sagadevan @ Mosses. THE learned Additional District and Sessions Judge, Vellore vide his judgment and order of conviction dated 23.12.2005 in S.C.No.294 of 2005 found the accused guilty of the offence punishable under Section 302 IPC and sentenced him to suffer life imprisonment and to pay a fine of Rs.1,000/-, in default, to undergo rigorous imprisonment for six months.

(2.) INITIALLY, upon appearance of the accused and after supply of documents to him, charges were framed against the accused, to which the accused pleaded not guilty and claimed to be tried.

(3.) WHEN the incriminating circumstances inculpating and connecting the accused with the crime were put to the accused, in his examination under Section 313 of the Code of Criminal Procedure, he denied the same and did not lead any evidence.