MURUGAVEL Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the Sole Accused, challenging the Conviction and Sentence imposed upon him, vide Judgment, dtd. 30/1/2023 in S.C. No.333 of 2020, on the file of the learned Principal Sessions Judge, Villupuram.

(2.) (i) It is the case of the Prosecution that 3 1/2 years before the occurrence, the Appellant's sister married PW1; that the Appellant's sister and PW1 had Matrimonial disputes; that the Appellant's-sister left the Matrimonial home and lived with the Appellant; that the Appellant went to PW1's house to question about his conduct on 14/8/2020 at about 8.15 p.m.; that there was a wordy quarrel; that the deceased, who is the father of PW1 was also in that house; that the Appellant stated that he would kill PW1 and would not mind his sister becoming a widow; that he demanded the Bike from PW1 given as Dowry; that the Appellant took a Stick and tried to attack PW1; that when the deceased, who was in an inebriated condition tried to intervene, the Appellant pushed the deceased, as a result of which, the deceased fell on the doorstep [thrw;go] of the house, sustained head injuries and died, thereafter. On the Complaint [Ex.P1] given by PW1, PW8, the Special Sub-Inspector of Police, has registered the FIR [Ex.P10] on the same day at about 9.30 p.m., in Cr. No.945 of 2020 for the offences under Ss. 294(b), 352 & 302 of the IPC.

(3.) Heard, Mr. S. Saravana Kumar, learned Counsel appearing for the Appellant, and Mr. C.E. Pratap, learned Government Advocate (Crl. Side), appearing for the Respondent/State.