SIVAPANDY Vs. STATE

JUDGEMENT

(1.) Appellant is the sole accused in S.C.No.55 of 2015 on the file of the learned IV Additional District and Sessions Judge, Madurai and he was tried for the commission of offences under Sections 294(b), 341 and 302 I.P.C. The trial Court by order dated 14.02.2018, found the appellant guilty for the offences under Sections 294(b), 341 and 302 I.P.C. and convicted and sentenced him as follows: <FRM>JUDGEMENT_797_LAWS(MAD)9_2020_1.html</FRM> As against the conviction and sentence imposed by the trial Court, the appellant has preferred this Criminal Appeal.

(2.) The case of the prosecution in nutshell is as follows:

(3.) During the trial, 20 witnesses have been examined on the side of the prosecution and 16 documents were marked and 6 material objects were produced in support of the prosecution case. V.Chandran, Record Clerk, Government Rajaji Hospital, Madurai was examined as C.W.1 and Copy of Attendance Register of Doctors in Government Rajaji Hospital, Madurai for the month of July, 2014 and Case Records pertaining to deceased Bose Thevar, issued by Government Rajaji Hospital, Madurai were marked as Court side Exs.C1 and C2 respectively. When the incriminating materials were put to the accused under Section 313 CrPC, the accused denied the same. The accused has not examined any witness, however marked the summon dated 02.07.2015 served on List of Witnesses 1 to 4 as Ex.D.1 in support of his case.