(1.) The appellant, a sole accused, in S.C.No.220 of 2003, on the file of the learned Sessions Judge, Tiruchirappalli, stood charged and convicted for the offence under Sec. 302 I.P.C. and sentenced to undergo Life Imprisonment and to pay a fine of Rs.1,000.00, in default to undergo six months Rigorous Imprisonment. Challenging the aforesaid conviction and sentence, the appellant is before this Court with this Criminal Appeal.
(2.) The case of the prosecution in brief as follows:
(3.) Based on that complaint, a F.I.R. has been registered by P.W.10, Sub Inspector of Police in Crime No.401 of 2002 under Sec. 174 Cr.P.C. and he has prepared the First Information Report (Ex.P.7), sent the same to the Judicial Magistrate at 11.30 a.m. He recovered the body of the deceased child and conducted inquest in the presence of Panchayatars, prepared Inquest Report (Ex.P.8) in the presence of P.W.7 and he has also prepared Observation Mahazar (Ex.P.2) and Rough Sketch (Ex.P.9). Then, he sent the body of the child for autopsy with a requisition (Ex.P.3) through P.W.11, a Head Constable, to Government Hospital at Thuraiyur.
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