LECON ANTONY Vs. STATE

JUDGEMENT

(1.) Originally, the appellant/accused was convicted for the offences under section 506(ii), 364 and 302 IPC and was sentenced as follows:- <FRM>JUDGEMENT_1150_LAWS(MAD)2_2018_1.html</FRM>

(2.) The brief facts of the prosecution in nutshell is as follows:-

(3.) The accused was put on trial. In order to establish the case, the prosecution examined P.Ws.1 to 24 and marked Exs.P.1 to 22 and M.Os.1 to 14. On the side of the appellant/accused no witness was examined. After the examination of prosecution witnesses the accused was questioned under Section 313 Cr.P.C., 1973 with regard to the incriminating circumstances for which he denied the complicity. On the side of the defence no witness was examined. But the accused marked Ex.D.1 xerox copy of marriage certificate, Ex.D.2 xerox copy of Family Book of accused, Ex.D.3 xerox copy of Family Card of deceased and Ex.D.4 transfer certificate of accused through P.W.23. The appellant/accused was questioned under section 313[1][b] Cr.P.C., with regard to the incriminating circumstances against him in the evidence rendered by the prosecution and he denied it as false. The Trial Court, after analysing the evidence on record, convicted and handed down the sentences on the appellant/accused as stated above. Aggrieved over the same the present appeal has been filed.