GOVINDAN Vs. STATE

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.213 of 2012 on the file of the learned I Additional District and Sessions Judge, Salem. He stood charged for offences under Sections 364 r/w 34, 302 and 201 IPC. Including the appellant, there were two accused. By judgment dated 27.03.2013, the trial Court convicted both the accused. The trial Court, however, acquitted the accused from the charge under Section 364 r/w 34 IPC. So far as the first accused/appellant is concerned, he was convicted under Section 302 IPC and sentenced to undergo imprisonment for life and pay a fine of Rs.2,000/-, in default to undergo simple imprisonment for one year and for the offence under Section 201 IPC, he was sentenced to undergo rigorous imprisonment for 2 years and pay a fine of Rs.500/-, in default to undergo six months simple imprisonment. Challenging the said conviction and sentence, the accused/appellant is before this Court with this appeal.

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

(3.) He opined that the death of the deceased was due to effects of shock and haemorrhage due to neck injury. According to him, the death would have occurred 36 hours prior to the autopsy.