KAILASAM Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal challenges the judgment dated 15.12.2009 passed by the learned Principal Sessions Judge, Namakkal in S.C. No.65 of 2008, whereby the sole accused stood charged, tried and found guilty of murder under Section 302 of the Indian Penal Code and awarded with Life Imprisonment and to pay a fine of Rs.5,000/- in default to undergo Rigorous Imprisonment for one year.

(2.) The short facts necessary for the disposal of the case can be stated thus:

(3.) In order to substantiate its case, the prosecution examined 19 witnesses and relied on 21 documents and also relied on M.Os.1 to 18. On completion of examination of witnesses on the side of the prosecution, when the accused was questioned under Section 313 of the Criminal Procedure Code, he denied them as false. No witness was examined on the side of the accused.