SEKAR ALIAS CHANDRASEKAR Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Additional Sessions Division, Fast Track court No. III, Coimbatore, whereby the appellant/accused stood charged under sec. 302 of IPC, tried and found guilty as per the charge of murder and awarded life imprisonment.

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

(3.) THE case was committed to Court of Session, and necessary charge was framed. In order to substantiate the charge, the prosecution marched 11 witnesses and 16 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 entered a judgment of conviction and sentenced him to life imprisonment which is the subject matter of challenge before this Court.