BABU ALIAS ANANDA SINGH Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Principal Sessions Division, Thiruvallur, made in S. C. No. 275 of 2008 whereby the sole accused/appellant stood charged under Sec. 302 of IPC (3 counts), tried, found guilty as per the charges and awarded life imprisonment (3 counts) along with a fine of Rs. 1000/- and default sentence, which were ordered to run concurrently.

(2.) SHORT facts necessary for the disposal of this appeal can be stated as follows:

(3.) THE case was committed to Court of Session, and necessary charges were framed. In order to substantiate the charges, the prosecution marched 8 witnesses and also relied on 15 exhibits and 1 material object. On completion of the evidence on the side of the prosecution, the accused was questioned under Sec. 313 of Cr. P. C. as to the incriminating circumstances found in the evidence of the prosecution witnesses which he flatly denied as false. No defence witness was examined. The trial Court heard the arguments advanced and took the view that the prosecution has proved the case beyond reasonable doubt and hence found the appellant guilty on the charge of murder (3 counts) and awarded life imprisonment (3 counts) and ordered the same to run concurrently. Hence this appeal at the instance of the appellant.