DHARMARAJAN Vs. STATE

JUDGEMENT

(1.) Challenging the conviction and sentence rendered by the III Additional Sessions Court, Salem in S.C.No.245 of 2016 for the offence punishable under Section 302 IPC, the appellant has filed this appeal, while seeking to set aside the same.

(2.) PROSECUTION CASE IN A NUT SHELL:

(3.) The Trial Court framed charge for the offence punishable under Section 302 IPC against the appellant. The charge was put to him, which was accordingly denied. The prosecution has examined 14 witnesses - P.Ws.1 to 14, marked Exs.P1 to P16 and marked five material objects - M.Os.1 to 5. On the side of the defence, neither any document was marked nor anyone was examined. The Trial Court, considering the evidence available, convicted the appellant.