YUVARAJ Vs. STATE

JUDGEMENT

(1.) The Appellant/Accused has preferred the instant criminal Appeal ( as an aggrieved person) as against the judgment dtd. 6/12/2018 in S.C.No.27 of 2016 passed by the learned Principal Session Judge, Namakkal. Facts:

(2.) The case of the prosecution is that the Appellant/Accused is an habitual drunkard and frequently developed quarrel with his father. He was in the habit of demanding money from his father for doing Rig business. When the same was refused by the deceased father, the Appellant/Accused uttered, "XXX XXX XXX" and decided to do away with him. On 1/5/2013/2/5/2013 in between 11.00 p.m and 01.00 a.m the Appellant/Accused took his father and inflicted a cut injury with koduval on the head of his father, who succumbed to the injuries sustained by him. Hence, the Appellant/Accused was charged for the offence punishable under Sec. 302 IPC. The prosecution has examined 11 witnesses and marked Exs.P.1 to P.35. On the side of the Accused neither oral nor documentary evidence was let in.

(3.) The learned Principal Sessions Judge, Namakkal, after perusing the oral and documentary evidence on record and the arguments advanced on both sides passed the impugned Judgment in S.C.No.27 of 2016 on 6/12/2018 in which he had observed as follows: