LAWS(MAD)-2009-11-595

GUNASEKARAN Vs. STATE

Decided On November 04, 2009
JAYARAMAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Challenge is made to a judgment of the Sessions Division, Tiruvarur, made in S.C.No.24 of 2008 whereby the appellants four in number, stood charged under Sections 341 and 302 of IPC, tried, found guilty under Sections 341 and 302 read with 34 of IPC and awarded two months Simple Imprisonment under Sec.341 IPC and life imprisonment along with a fine of Rs.50000/- and default sentence under Sec.302 read with 34 of IPC.

(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 charges were framed. In order to substantiate the charges, the prosecution examined 12 witnesses and also relied on 14 exhibits and 20 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 and took the view that the prosecution has proved the case beyond reasonable doubt and hence found them guilty and awarded the punishment as referred to above. Hence this appeal at the instance of the appellants.