AYYANAR Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the Judgment of the learned Additional District and sessions Judge, FTC-I, Tindivanam, made in SC. No. 343/2008 whereby the accused stood charged, tried and found guilty for the offence u/s. 302 IPC and awarded with life imprisonment and a fine of Rs. 1,000/- in default to undergo six months simple imprisonment.

(2.) SHORT facts necessary for the disposal of the appeal can be stated as follows:-

(3.) WHEN the accused was questioned u/s. 313 Cr. P. C. , as to the incriminating circumstances found in the evidence of the prosecution witnesses, he denied them as false and no defence witness was examined on the side of the accused. Hearing the arguments advanced on either side and also considering the materials available on record, the trial court took a view that the prosecution has proved its case beyond reasonable doubt against the accused and thus, rendered the judgment of conviction. As against the said conviction and sentence, the accused has preferred the above appeal.