HARI KRISHNAN Vs. STATE

JUDGEMENT

(1.) The appellant in this appeal stands convicted in S.C.No.296 of 2010 on the file of the Additional District and Sessions Judge (Fast Track Court), Vellore on 30.11.2011 for the offence under Section 302 IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default to undergo rigours imprisonment for three months. Therefore, he is before this Court in this appeal questioning the correctness and sustainability of the judgment of the trial Court dated 30.11.2001 both in respect of conviction as well as sentence.

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

(3.) PW1 is the mother of the deceased. The motive alleged by the prosecution is that the accused demanded PW1 to give her daughter in marriage to him and since PW1 refused, to take revenge on PW1, he attempted to cut PW1 with MO1 and since she escaped, the accused cut the throat of the deceased with an intention to cause the death of an eight years old child.