SELVARAJ Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Sessions Division, Tiruvarur, made in S. C. No. 45 of 2009 whereby the sole accused/appellant stood charged under Sec. 302 of IPC, tried, found guilty as per the charge of murder and awarded life imprisonment along with a fine of Rs. 10000/- and default sentence.

(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 charge was framed. In order to substantiate the charge, the prosecution examined 9 witnesses and also relied on 12 exhibits and 8 material objects. On completion of 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; but, two documents were marked on his side. 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 entered a judgment of conviction and sentenced him to life imprisonment. Hence this appeal at the instance of the appellant.