K LAKSHMI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal challenges a judgment of the Principal Sessions Division, Pudukkottai, made on 17.4.2007 in S.C. No. 57 of 2006 whereby the appellant shown as A-2 along with A-1 stood charged, tried and found guilty under Sections 302 read with 34 and 302 read with 201 of IPC and awarded life imprisonment along with a fine of Rs. 10000/- and default sentence and three years Rigorous Imprisonment along with a fine of Rs. 5000/- with default sentence.

(2.) The short facts necessary for the disposal of this appeal can be stated thus:

(3.) The case was committed to the Court of Sessions, and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined 22 witnesses and relied on 25 Exhibits and 39 Material Objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Section 313 Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses, which they flatly denied as false. No defence witness was examined. The trial Court after hearing the arguments advanced by either side and considering the materials available on record, took the view that the prosecution has proved its case beyond reasonable doubt and hence found the accused guilty of the charge of murder and awarded punishment referred to above. Aggrieved over the same, the appellant/A-2 has brought forth this appeal before this Court.