MOHAMMAD RABEEK Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges the judgment of the Additional Sessions Division, Dindigul, made in S.C.No.18 of 2001 whereby the sole accused/appellant stood charged under Section 302 of I.P.C., tried, found guilty as per the charge and awarded life imprisonment along with a fine of Rs.2,000 and default sentence.

(2.) SHORN of unnecessary details, the facts necessary for the disposal of the case can 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 examined 14 witnesses and also relied on 18 exhibits and 11 material objects. On completion of evidence on the side of the prosecution, the accused was questioned under Section 313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses. He flatly denied them as false. No defence witness was examined. The trial Court heard the arguments advanced, looked into the materials available and took the view that the prosecution has proved the case beyond reasonable doubt and hence, found him guilty and awarded life imprisonment which is the subject matter of challenge before this Court.