THALAVA Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.272 of 2008, on the file of the learned First Additional Sessions Judge, Tirunelveli. By Judgment dated 21.07.2010, the learned Sessions Judge has convicted the appellant for offences under Sections 294(b), 302 and 506(ii) of the Indian Penal Code. For offence under Section 294(b) of the Indian Penal Code, the learned Sessions Judge has sentenced him to pay a fine of Rs.500/- [no default sentence], for offence under Section 506(ii) of the Indian Penal Code, has sentenced him to undergo simple imprisonment for six months and for offence under Section 302 of the Indian Penal Code, has sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/- [no default sentence]. Challenging the said conviction and sentence, the appellant has come up with this Criminal Appeal.

(2.) The case of the prosecution, in brief, is as follows:-

(3.) PW-6 was a Professor of Forensic Medicine, Medical College, Tirnelveli. He conducted autopsy on the body of the deceased on 28.06.2008 at about 10.15 AM. He found the following injuries:-