(1.) The appellant is A.1 in S.C.No.12 of 2010 on the file of the learned Principal Sessions Judge, Dharmapuri. A.2 was one Mrs.Sevvanthi alias Sevanthiammal. The trial Court framed charges under Sections 302 & 323, I.P.C., against both the accused. By judgment dated 05.03.2015, the trial Court acquitted A.2 from both the charges however, convicted A.1/appellant for offence under Section 302, I.P.C., alone and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000/- in default to undergo simple imprisonment for three months. The trial Court acquitted A.1/appellant for the offence under Section 323, I.P.C. Challenging the above conviction and sentence the appellant/A.1 is before this Court with this Criminal Appeal.
(2.) The case of the prosecution, in brief, is as follows:-
(3.) On getting information from the Government Hospital, Dharmapuri, P.W.6, the then Sub-inspector of Police, went to the hospital and recorded the statement of P.W.1. On returning to the Police Station, he registered a case in Crime No.454 of 2009 for offence under Sections 324 & 302, I.P.C., against both the accused. Ex.P.11 is the complaint and Ex.P.12 is the F.I.R. He forwarded both the documents to Court.