PITCHAI Vs. STATE

JUDGEMENT

(1.) PITCHAI, the appellant herein, was tried for the offence under Sec.302, I.P.C., for the allegations that on 27.3.1993 at 9.30 a.m. at Alambadi Village, he beat with iron pipe twice on the head of Veerambal and when she fell down he again beat on her right shoulder due to which the deceased died at 9.50 p.m. on 30.3.1993.

(2.) AFTER trial, the learned Principal Sessions Judge, Trichy, acquitted the appellant in respect of the charge under Sec.302, I.P.C. but, found him guilty for the offence under Sec.304(11), I.P.C. and sentenced him to undergo rigorous imprisonment for 5 years. Hence, this appeal before this Court.

(3.) ON going through the evidence oral and documentary, I am of the considered opinion that the deposition given by P.Ws.1 and 2 being eye witnesses would not suffer from any infirmity, inasmuch as the said oral evidence had been fully corroborated by the medical evidence adduced by P.Ws.3 and 4.