R RAGHUNATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE sole accused in a case of murder who stood charged, tried and found guilty as per the charge and awarded life imprisonment along with a fine of Rs. 5,000/- and default sentence by the Mahila Court, Madras, in S. C. No. 345 of 2001, has challenged the judgment as to conviction and sentence.

(2.) SHORN of unnecessary details, the short facts necessary for the disposal of this appeal can be stated thus:

(3.) INCISED gaping wound over the inner aspect of lower end of left leg 8 x 3. 5 x 1. 5 cms surgical. O/d scalp Edematous. " the Doctor has issued Ex. P5, the postmortem certificate, with his opinion that the deceased would appear to have died of shock due to burns.