KOTTI @ KOTTISWARAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.62 of 2011 on the file of the IV Additional District and Sessions Judge, Ponneri. He stood charged for offences under Sections 302 and 380 IPC. The Trial Court, by judgment dated 26.06.2012 convicted him under both the charges and sentenced him to undergo imprisonment for life (no fine is imposed) for offence under Sec. 302 Penal Code and to undergo rigorous imprisonment for two years for offence under Sec. 380 Penal Code (no fine is imposed). 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.) P.W.7 - Dr. Senthurapandian, examined her at 5.35 p.m at Apollo Hospital, Tondiarpet, Chennai. He found the following injuries:-