M. PERUMAL Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 179 of 2010 on the file of the learned IV Additional District and Sessions Judge, Erode District at Bhavani. He stood charged for offences under Ss. 302 and 201 of I.P.C. By judgment dated 08.03.2013, 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 one year for the offence under Sec. 302 of I.P.C. and to undergo rigorous imprisonment for 7 years and to pay a fine of Rs. 1,000/ -, in default, to undergo rigorous imprisonment for 6 months for the offence under Sec. 201 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.) Based on the above materials, the Trial Court framed charges as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 16 witnesses were examined and 13 documents and 1 material object were also marked. On the side of the accused, 3 documents were marked as Ex. D1 to Ex. D3. Ex. D1 is the letter given by the Inspector of Police on 22.01.2009 to the Government Hospital for conducting postmortem. Ex. D2 is the request made to the Doctor. Ex. D3 is the report of the Hyoid Bone Test.