(1.) The State has preferred the instant criminal appeal against the acquittal order, dtd. 25/9/2019, passed in S.C.No.101 of 2018 by the learned Additional District and Sessions Judge, Theni at Periyakulam.
(2.) Heard the learned Additional Public Prosecutor appearing for the appellant and the learned counsel appearing for the respondent.
(3.) According to the prosecution, the accused is a Police Constable and was the member of the escort team of the retired Judge. In furtherance of his escort duty, he and the other members of the escort team were provided with two SLR Gun, and one Pistol. While so, on 5/6/2018, after the escort duty was over, the accused took the weapon to his residence instead of depositing the same in the Armoury. It is the further case of the prosecution that on 5/6/2018 at about 01.30 p.m., he had a wordy quarrel with his father in connection with his marital discord. In furtherance thereto, at about 03.30 p.m., he fired his father on the chest. As a result of which, the accused's father Selvaraj died instantaneously. Hence, the accused was charged for the offence under Sec. 302 IPC and under Sec. 27(3) of the Arms Act.