MURUGESAN ALIAS BANDARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE accused, who was convicted for offence under section 323 IPC (2 counts) and sentenced to pay fine of Rs. 1000/= with default sentence and convicted for offence under section 302 IPC and sentenced to undergo life imprisonment and pay fine of Rs. 10,000/= with default sentence, prefers this appeal.

(2.) CHARGE as against the appellant is that on 7. 7. 2002, at about 7. 30 pm, he came to the house of his mother in law Unnamalai and attacked not only his mother in law Unnamalai, but also, his sister-in-law Chandra with a firewood and caused simple injuries and thereby he committed an offence punishable under section 323 IPC (2 counts) and during the course of same transaction, he attacked his brother-in-law Ashok alias Ashokan at the time when he intervened and as a result of which, the said Ashok succumbed to his injuries in the Government Hospital, Chennai and thereby he committed an offence punishable under section 302 IPC.

(3.) ON the side of the prosecution, as many as 14 witnesses were examined besides marking 20 documents and 7 Material Objects.