BALAN ALIAS BALAKRISHNAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Sessions Division, Udhagamandalam, made in S. C. No. 41 of 2008 whereby the sole accused/appellant stood charged under Sec. 302 IPC, tried, found guilty as per the charge and awarded life imprisonment.

(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 18 witnesses and also relied on 19 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 on either side and took the view that the prosecution has proved the case beyond reasonable doubt and hence made a judgment of conviction and sentenced him to imprisonment for life, which is the subject matter of challenge before this Court.