K THANGAVEL Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.168/2014, on the file of the learned Sessions Judge (Mahila Fast Track Court), Tiruppur. He stood charged for offence under Section 302 I.P.C. The trial Court, by judgment dated 09.04.2015, convicted the accused for offence under Section 302 I.P.C., and sentenced him to undergo imprisonment for life and to pay a fine of Rs.500/- in default to undergo simple imprisonment for one year. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

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

(3.) P.W.12, the then Special Sub Inspector of Police, received the said complaint and registered a case in Crime No.594/2013 for offence under Section 302 I.P.C. P.W.15, the then Inspector of Police took up the case for investigation. He proceeded to the place of occurrence and prepared an observation mahazar and a rough sketch, in the presence of witnesses. He also recovered the blood stained earth and the sample earth from the place of occurrence. Then he examined P.Ws.1 to 6 and also recorded their statements. On 16.09.2013, between 8.00 am and 9.00 am he conducted autopsy on the body of the deceased and forwarded the same for post mortem.