JEEVA ALIAS JEEVANANDAM Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the principal sessions division, Theni, made in S.C.No.8 of 2006 whereby, the appellant, who is the sole accused in the case, was stood charged under Section 302, IPC and on trial, he was found guilty as per the charge and awarded with life imprisonment, fine and default sentence. Hence, this appeal has been brought -forth by the appellant.

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

(3.) THE case was committed to the Court of Session for trial by the Judicial Magistrate. Necessary charges were framed against the appellant/accused. To substantiate the charge levelled against the appellant/ accused, the prosecution examined as many as 27 witnesses as P.W.1 to P.W.27, besides marking Exs.P -1 to P -24 and M.Os.1 to 5. On completion of the evidence on the side of the prosecution, the appellant/accused was questioned procedurally under Section 313 of the Code of Criminal Procedure about the incriminating materials found against him in the evidence of prosecution witnesses. The appellant/accused denied all of them as false. On the side of the appellant/accused, no witness was examined and no document was marked. The trial Court heard the arguments advanced and on consideration of the evidence adduced, found the appellant/accused guilty as per the charge of murder and imposed life imprisonment with fine and default sentence. Hence this appeal at the instance of the appellant.