G GOVINDASAMY Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Sessions Division, Tiruvannamalai, made in S. C. No. 121 of 2003 whereby the sole accused/appellant stood charged under Sections 294 and 302 of IPC, tried, found guilty as per the charges and awarded 3 months Rigorous Imprisonment along with a fine of Rs. 500/- and default sentence on the first charge and life imprisonment along with a fine of Rs. 5000/- and default sentence on the second charge.

(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 examined 19 witnesses and also relied on 18 exhibits and 8 material objects. 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 on either side and took the view that the prosecution has proved the case beyond reasonable doubt and hence found him guilty and awarded the punishment as referred to above. Hence this appeal at the instance of the appellant.