BALAMURUGAN Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused who was tried in S.C. 481 of 2006 on the file of the Principal Sessions Judge, Cuddalore. By the Judgment dated 15.02.2007 he was convicted and sentenced to undergo rigorous imprisonment for the offence under Section 341 of I.P.C. and to undergo imprisonment for life and to pay a fine of Rs.5,000/- in default to undergo rigorous imprisonment for one year for the offence under Section 302 of I.P.C.

(2.) THE case of the prosecution is as follows:-

(3.) THE Doctor, P.W.8 attached to Government Hospital at Chidambaram on the basis of the Letter Ex.P.10 given by P.W.12 and upon identification by the Head Constable, P.W.10 conducted postmortem on the body of the deceased and during postmortem, he found the following features:- External Injuries:-