MURALI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.102 of 2011 on the file of the learned II Additional Sessions udge, Tiruvallur @ Poonamallee. He stood charged for offences under Sections 302 and 506(ii) of IPC. The trial court, by judgement dated 24.07.2012, convicted the appellant under both the charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000/- in default to suffer simple imprisonment for a further period of one year for offence under Section 302 of IPC and to undergo rigorous imprisonment for two years and to pay a fine of Rs.500/- in default to suffer simple imprisonment for a further period of six months for offence under Section 506(ii) of IPC. Challenging the above said conviction and sentence, the sole accused is now before this court with this criminal appeal.

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

(3.) Then, P.Ws.1 to 5 took the deceased to a private nursing home known as "Raj Nursing Home" situated somewhere near the place of occurrence. P.W.11-Dr.Vijakumar Ilango, who was in the said nursing home, examined the deceased at 02.45 p.m. on 20.02.2011. At that time, the deceased was conscious. He told the Doctor that he was stabbed by a known person with knife. P.W.1 recorded the same in the accident register. Ex.P.6 is the accident register. He made suturing of the wound as a first aid and advised him to be taken to the Government General Hospital. Therefore, P.Ws.1 and 2 took the deceased to Rajiv Gandhi Government General Hospital at Chennai.