PARAMASIVAM Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 217 of 2011 on the file of IV Additional District and Sessions Judge, Fast Track Court No. 1, Coimbatore. He stood charged for the offences under Ss. 364 & 302 I.P.C. By judgment dated 07.02.2013, the Trial Court convicted the appellant under both the charges and sentenced him to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1000/ -, in default to undergo simple imprisonment for 2 months for the offence under Sec. 364 I.P.C. and to undergo imprisonment for life and to pay a fine of Rs. 1000/ - for the offence under Sec. 302 I.P.C. However, no default sentence was imposed for the offence under Sec. 302 I.P.C. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) Stab wound 4 x 2 cm x bone deep noted on lower part of left pre auricular region, the wound passing inwards medially along the muscle plane upto 2cm in depth. The tailing of the wound is 3 cm in length passing forward over the anterior aspect of cheek.