EASAN @ ESWARAN @ TARAPARAMANANDAM Vs. STATE BY INSPECTOR OF POLICE, ST. THOMAS MOUNT POLICE STATION, CHINGLEPET DISTRICT

JUDGEMENT

(1.) THE appellant in this appeal stands convicted in S.C. No. 114/93 on the file of Court of Sessions, Chinglepet for offences under Section 302 I.P.C., Section 3 and Section 7 read with Section 25(1 -B) of the Indian Arms Act for which he was sentenced to undergo imprisonment for life and 3 years RI respectively together with a fine of Rs.5,000/ - carrying a default sentence. Hence, the present appeal. Heard the learned counsel on either side.

(2.) THE facts of the prosecution case are as follows:

(3.) AN oval shaped lacerated exit wound present over the postere lateral surface of right side abdomen 24 cms below the level of right armpit and below the level of 12th right rib. 115 cm above the right heel. The vertical diameter of the exit wound is 2.6 cms and the transverse dia is 1.25 cms. Margins of the wound everted. No blackening seen around the wound. No singeing seen. Soft tissues deep to the wound found sutured.