SAKTHIVEL Vs. STATE, REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant, who is the sole accused in S.C.No.17 of 2013 on the file of Additional District and Sessions Court, Hosur, has convicted for the offences punishable under Sections 364, 387 and 302 IPC, seeks to set aside the same in this appeal.

(2.) Prosecution version:-

(3.) The appellant was placed with the incriminating materials and questioned under Section 313 -A of the Criminal Procedure Code. There was only mere denial by the appellant. Before the Trial Court, the prosecution examined the witnesses in P.Ws.1 to 11 and marked Exs.P1 to P15 and M.Os.1 to 5 in pursuant to the discovery made. M.O.No.3 is the muffler used for the offence. The appellant did not choose to examine himself or any other witness and not marked any document.