MURUGESAN Vs. STATE

JUDGEMENT

(1.) CRIMINAL appeal filed under Sec.378 of the Code of CRIMINAL Procedure against the judgment of the Additional Sessions Judge, Fast Track Court No.V, Coimbatore at Tirupur, made in S.C.No,44 of 2006 dated 30.5.2006. Challenge is made to a judgment of the Additional Sessions Division, Fast Track Court No.V, Coimbatore at Tirupur in S.C.No,44 of 2006 whereby A-1/appellant stood charged along with A-2, tried, found guilty under Sections 341 and 302 of IPC and sentenced to pay a fine of Rs.500/- under Sec.341 IPC and to undergo life imprisonment under Sec.302 IPC, while A-2 was acquitted of the charges.

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

(3.) ADDED further the learned Counsel that as per the inquest report, the deceased was last found alive by one Jagannathan, but that witness has not been examined and thus, the prosecution has miserably failed failed to prove its case.