TAMILSELVAN Vs. STATE : INSPECTOR OF POLICE

JUDGEMENT

(1.) The present Appeal has been filed by the appellant/accused against the judgment passed in S.C.No.17 of 2017 dated 13.03.2019 on the file of the learned Sessions Judge [Fast Track Mahila Court], Namakkal.

(2.) The appellant is the sole accused in the above said case. The accused stood charged for the offences under Sections 302 and 201 of IPC. The accused denied all the charges and opted for trial. Therefore, he was put on trial on the charges. After full-fledged trial, the learned Sessions Judge [Fast Track Mahila Court], Namakkal, found the accused guilty of offences under Sections 302 and 201 of IPC. Accordingly, the accused was convicted and sentenced to undergo Life Imprisonment and he was directed to pay a fine of Rs.5,000/-, in default to undergo 6 months Rigorous Imprisonment for the offence under Section 302 of IPC and he was convicted and sentenced to undergo 7 years Rigorous Imprisonment along with a fine of Rs.3,000/-, in default to undergo 3 months Rigorous Imprisonment for the offence under Section 201 of IPC. The trial Court ordered the sentences to run concurrently. Challenging the conviction and sentence, the accused is before this Court with the present Criminal Appeal.

(3.) The deceased in this case is 9 months old child Dharnish. The deceased is the son of the accused. PW1 is the defacto complainant in this case and he is none other than the brother-in-law of the accused. PW2 is the father of the accused. PW3 is the sister of the accused. PW4 and PW5 are brothers-in-law of the accused. PW6 is the Village Administrative Officer and PW7 is the Village Assistant. PW8 is the Personal Assistant to Revenue Divisional Officer and PW9 is the Member of Child Help Line. PW10 is a Milk Vendor vending milk in the locality.