SUDALAI MANI Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Additional Sessions Division, Chennai, in S. C. No. 103 of 2008 whereby the appellants/accused stood charged i. e. , A-1 under Sec. 302 IPC and A-2 and A-3 under Sec. 302 read with 34 IPC, and found guilty as per the charges 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 21 witnesses and also relied on 27 exhibits and 7 material objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Sec. 313 of Cr. P. C. as to the incriminating circumstances found in the evidence of the prosecution witnesses which they 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 found them guilty as per the charge and awarded the punishment as referred to above. Hence this appeal at the instance of the appellants.