RAVI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.135 of 2000 on the file of the Principal Sessions Judge, Virudhunagar District at Srivilliputhur. The trial Court, by judgment, dated 20.07.2001, convicted him under Section 302 IPC and sentenced him to undergo imprisonment for life (no fine was imposed).

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

(3.) P.W.4, Doctor Ganesan was the Duty Medical Officer, at Sivakasi Government Hospital. At 12.10 p.m., he examined the deceased and he found him already dead. He gave an intimation to the police under Ex.P2. He made entry in the accident register about the injuries found on the deceased. Ex.P3 is the accident register. Then, he forwarded the body to the mortuary.