MURUGESH Vs. STATE

JUDGEMENT

(1.) The sole accused assails the judgment passed by the Additional District and Sessions Court, Kuzhithurai made in SC NO.81/2018 dtd. 22/7/2022, wherein, he was convicted for offence under Sec. 302 IPC and was sentenced to undergo life imprisonment.

(2.) The case of the prosecution is that the de-facto complainant (PW1) was residing along with his parents and his brother Murugesh was working at Kerala. His brother Murugesh had a strained relationship with his father and was always demanding money. On 17/10/2017, the said Murugesh, who is the sole accused, came to the residence and demanded money from his father and there was a quarrel between the father and son. At that time, the accused person attacked the deceased with a stone on his head and all over his body and as a result, his father died. Based on the complaint given by PW1, FIR (Ex.P11) came to be registered in Crime No.373/2017 for offences under Ss. 294(b), 506(II) and 302 IPC.

(3.) After recording the statement of all the witnesses under Sec. 161 of the Code of Criminal Procedure and on collecting the entire materials, the police report was filed before the Judicial Magistrate, No.I, Kuzhithurai. On furnishing copies to the accused person under Sec. 207 Cr.P.C., the case was committed to the file of the Additional District Judge, Kuzhithurai and it was taken on file in SC No.81/2018.