THAMBAN Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C. No. 211 of 2010, on the file of the learned Additional Sessions Judge, Fast Track Court No. II, Tuticorin. By Judgment, dated 20.12.2011, the Trial Court convicted him under Section 302 I.P.C. and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 500/ - in default to undergo rigorous imprisonment for one year. Challenging the said conviction and sentence, the appellant is before this Court, with this Criminal Appeal.

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

(3.) P .W.9 took up the case for investigation, proceeded to the place of occurrence, prepared an Observation Mahazer in the presence of P.W.4 and another witness. He recovered blood stained earth and sample earth from the place of occurrence under Ex.P.5, Mahazer. Then, he forwarded the body for postmortem. P.W.3, Dr.Sudalaimuthu, conducted autopsy on the body of the deceased on 08.05.2010 at 11.00 a.m. He found the following injuries: