PERIYASAMY Vs. STATE BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed, against the judgement of conviction and sentence, dated 06.09.2016, made in SC.No.112 of 2009, on the file of the Sessions Judge, Tiruvannamalai, holding the appellant/accused guilty and convicting and sentencing him for the offence under Sec. 302 of Penal Code to undergo life imprisonment and to pay a fine of Rs. 5,000.00, in default to undergo six months Rigorous Imprisonment.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in SC.No.112 of 2009, by the learned Sessions Judge, Tiruvannamalai and necessary charges were framed. In order to bring home the charges against the accused, the prosecution examined as many as ten witnesses as PW.1 to PW.10 and also marked Exs.P1 to P9 and MO.1. On completion of the evidence on the side of the Prosecution, the accused was questioned under Sec. 313 of Cr.PC as to the incriminating circumstances found in the evidence of prosecution witnesses and the accused has come with the version of total denial and stated that he has been falsely implicated in this case and sought for trial.