MUTHURAJ Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C.No.96 of 2010 on the file of the learned Additional Sessions Judge, Fast Track Court No.I, Tuticorin. He stood charged for the offences under Sections 294(b), 302, 324 and 506 (ii) IPC. By judgment dated 29.9.2010, the Trial Court convicted him under Sections 302 and 324 IPC but acquitted him from the charges under Sections 294(b) and 506(ii)IPC. For the offence under Section 302 IPC, the Trial Court has sentenced him to undergo imprisonment for life (no fine was imposed) and for the offence under Section 324 IPC, the Trial Court has sentenced him to undergo rigorous imprisonment for two years. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) OUT of the said witnesses, PWs.1 to 3 are the eye-witnesses to the occurrence. PW.6 is the husband of the deceased who has spoken to the fact that he joined PW.1 and PW.2 when they were proceeding to the hospital. PW.7 has spoken about the arrest of the accused and consequential recovery of the hammer from his possession. The others are official witnesses.