A. SELVARAJ KUMAR Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C. No.88 of 2012, on the file of the learned Sessions Judge, Kanyakumari District at Nagercoil. He stood charged for the offences punishable under Sections 498(A) and 302 of the Indian Penal Code. By Judgment dated 06.11.2013, the Trial Court has acquitted the appellant from the charge under Section 498(A) of the Indian Penal Code, but convicted him under Section 302 of the Indian Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1,000/ - in default to undergo rigorous imprisonment for six months. Challenging the said conviction and sentence, the appellant has come up with this Criminal Appeal.

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

(3.) 3 X 1 CM X skin deep horizontal cut injury seen over the left side of front of neck. It is 6 CM below the symphysis menti.