LAWS(MAD)-2009-11-279

NANDIKOLLA SRINIVAS Vs. STATE

Decided On November 06, 2009
NANDIKOLLA SRINIVAS Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS appeal challenges a judgment of the II Additional Sessions Division, pondicherry, made in S. C. No. 33 of 2004 whereby the sole accused/appellant stood charged under Sec. 302 IPC, tried, found guilty as per the charge and awarded life imprisonment along with a fine of Rs. 1000/- and default sentence.

(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 marched 19 witnesses and also relied on 16 exhibits and 4 material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under Sec. 313 of cr. P. C. procedurally as to the incriminating circumstances found in the evidence of the prosecution witnesses, which he flatly denied as false. He gave an explanation that the child died out of drowning when it fell into the river accidentally. 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 found him guilty and awarded the punishment as stated above. Hence this appeal at the instance of the appellant.