MURUGAN Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C. No.495 of 2011 on the file of the Principal Sessions Judge, Tirunelveli. He stood charged for offences under Sections 294(b), 302 and 307 IPC. By judgment dated 28.03.2011, the trial Court convicted him under Sections 302 and 307 IPC and acquitted him from the charge under Section 294(b) IPC. The trial Court sentenced him to undergo imprisonment for life and to pay a fine of Rs. 5,000/ -, in default, to undergo rigorous imprisonment for six months for the offence under Section 302 IPC and to undergo rigorous imprisonment for five years and to pay a fine of Rs. 1,000/ -, in default, to undergo rigorous imprisonment for three months for the offence under Section 307 IPC. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) CUT injury in the right side of chin approx 1 cm