VELAVAN Vs. STATE

JUDGEMENT

(1.) THE appeal has been preferred by the appellant herein, who was the accused in S.C. No. 215 of 1993 on the file of the Principal Sessions Judge, Coimbatore Division, Coimbatore.

(2.) INITIALLY, the appellant was charged for the offences under Secs. 302 and 309 of the Indian Penal Code. So far as the charge under Sec.302 of the Indian Penal Code is concerned, the case of the prosecution is that he caused the death of one Indirani and thereafter, as he tried to commit suicide, a charge under Sec. 309 was framed. On the materials available on record, the learned Sessions Judge found the appellant guilty of the offence under Sec.302 of the Indian Penal Code and sentenced him to undergo imprisonment for life.

(3.) P.W. 1 went to B-3 police station at 6.30 p.m. and gave the statement, which was recorded by P.W. 12 - the Sub-Inspector of Police-in-charge. After recording the statement from P.W. 1, P.W. 12 obtained signature from P.W. 1, which is Ex.P-1 and the same was registered as Crime No. 2503 of 1992 under Secs. 302 and 309 of the Indian Penal Code.