ALAGU SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Additional Sessions Division, Coimbatore, made in S.C.No.113 of 2008 whereby the sole accused/appellant stood charged under Sections 341 and 302 of IPC, tried, found guilty of murder and awarded punishment of life imprisonment along with a fine of Rs.2000/- and default sentence while he was acquitted of the charge under Sec.341 of IPC.

(2.) SHORT facts necessary for the disposal of this appeal can be stated as follows:

(3.) ADDED further the learned Counsel that as far as the recovery of the material objects following the confessional statement is concerned, it was nothing but a cooked up story in order to strengthen the prosecution case that the postmortem certificate and the Doctor's evidence did not corroborate the ocular testimony that under the circumstances, it cannot be stated that the prosecution has proved the case beyond reasonable doubt or much less produced suffice evidence to bring home the guilt of the accused, and thus he is entitled for acquittal in the hands of this Court.