AZHAGIRI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 118 of 2010 on the file of the learned Additional District and Sessions Judge, Fast Track Court No. 5, Coimbatore @ Tiruppur. He stood charged for offences under Ss. 341 and 302 of IPC. By judgment dated 29.10.2010, the trial court convicted him under both the charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 5,000/ -, in default, to undergo rigorous imprisonment for 6 months for the offence under Sec. 302 of IPC and sentenced to undergo one month simple imprisonment for the offence under Sec. 341 of IPC. Challenging the said conviction and sentence, the appellant/sole accused is before this Court with this appeal.

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

(3.) A cut injury (linear laceration) over Right external ear, split into two halves horizontally in mid line;