ANDI @ POTTI ANDI Vs. STATE

JUDGEMENT

(1.) The appellant is A.1 in S.C.No.60 of 2013 on the file of the learned II Additional Sessions Judge, Salem. There were two other accused by name Panchali and Sekar @ Chandrasekar and they were arrayed as A.2 and A.3 respectively. A.1 stood charged for offences under Sections 294(b), 341 and 302 I.P.C., and A.2 and A3 stood charged for offence under Section 302 r/w.109 IPC. By judgment dated 09.04.2014, the trial Court acquitted A.2 and A.3 from all the charges however, convicted A.1 for offences under Sections 341 and 302 I.P.C., and sentenced him to undergo Simple Imprisonment for one month for the offence under section 341 I.P.C., and to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default to undergo Rigorous Imprisonment for one month for the offence under Section 302 IPC. Challenging the said 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.) P.W.11, 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 P.W.5 and another witness. He arranged for a photographer to take photograph at the place of occurrence. Then, he conducted inquest on the body of the deceased and forwarded the same for Post mortem.