SURESH @ P.SURESH KUMAR Vs. STATE

JUDGEMENT

(1.) The sole accused in S.C.No.55 of 2013 on the file of the learned Sessions Judge, Mahila Sessions Court, Chennai, is the appellant herein. He stood charged for offences under Ss. 302 and 506(ii) I.P.C. By judgment dtd. 13/4/2015, the trial Court convicted the accused for the offence under Sec. 302 I.P.C., and sentenced him to undergo imprisonment for life and to pay a fine of Rs.10,000.00 in default to undergo Simple Imprisonment for six months, however, acquitted him from the charge under Sec. 506(ii) IPC. Challenging the said conviction and sentence, the accused/appellant is before this Court with this Criminal Appeal.

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

(3.) P.W.17, Inspector of Police, who was in-charge of the respondent police station, based on the complaint, registered a case in Crime No.547 of 2012 under Ss. 302 and 506(ii) IPC and after sending the First Information Report to the Judicial Magistrate Court, he commenced the investigation, reached the scene of occurrence and prepared an Observation Mahazar(Ex.P.2) and a Rough Sketch (Ex.P.18) in the presence of the witnesses. He also recovered bloodstained soil(M.O.3), knife (M.O.2). While the accused escaped from the scene of occurrence, he also sustained injury on his leg and P.W.17 collected the blood stained soil(M.O.4), where the accused sustained injury. Then, he conducted inquest on the dead body of the deceased, in the presence of panchayathars and prepared an Inquest Report Ex.P.19. Then, he sent the body of the deceased for postmortem to the Government Stanley Medical College Hospital.