RAMESH Vs. STATE BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 248 of 2011 on the file of the learned Additional District and Sessions Judge No. VII, Coimbatore at Tirupur. He stood charged for the offences under Ss. 302 and 404 of IPC. By judgment dated 30.04.2012, the trial court convicted the accused under Ss. 302 and 404 of IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1,000/ -, in default, to undergo 3 months rigorous imprisonment for the offence under Sec. 302 of IPC and sentenced him to undergo rigorous imprisonment for 3 years and to pay a fine of Rs. 500/ -, in default, to undergo 3 months rigorous imprisonment for the offence under Sec. 404 of IPC. Challenging the said conviction and sentence, the appellant/sole accused is before this Court with this appeal.

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

(3.) Laceration 1 c.m. x 1 c.m. x 1/2 c.m. over left side of forehead untidy.