MUJI @ MUJIBIR REHMAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.198 of 2013 on the file of the learned District Sessions Judge, Mahila Court, Cuddalore. He stood charged for offences under Sections 449 and 302 of IPC. The Trial Court convicted him under both charges and sentenced him to undergo rigorous imprisonment for ten years and to pay a fine of Rs.1,000/-, in default to undergo rigorous imprisonment for two years for the offence under Section 449 IPC and to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default to undergo rigorous imprisonment for two years for the offence under Section 302 of IPC. 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.2 examined the deceased at 10.20 a.m., At that time, she found the deceased unconscious. Ex.P2 is the accident register. The deceased died at 10.30 a.m. in the hospital, despite first aid given to her.