ARUMUGAM @ ARUMUGANAINAR Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.347 of 2013, on the file of the learned Principal Sessions Judge, Tirunelveli. By Judgment, dated 18.09.2014, 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.1,000/- in default to undergo rigorous imprisonment for six months. Challenging the same, the appellant is before this Court, with this Criminal Appeal.

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

(3.) On the same day at about 04.00 p.m., P.W.1, the deceased and P.W.2 were all sitting on the steps of the main entrance of the house of the deceased. At that time, the accused came to the said place in a motor cycle, where the deceased was sitting, stopped the motor cycle and while sitting on the motor cycle, he took out a knife and stabbed the deceased on his stomach. P.W.1 and P.W.2 raised alarm. Quickly, the accused left the place in the motor cycle with the knife. Due to the stab on the stomach, there caused a deep injury on the stomach, through which, intestine was protruding. Immediately, P.W.1 and P.W.2 took the deceased to the Tirunelveli Medical College Hospital at Palayamkottai.