M NAGASUNDARAM Vs. STATE

JUDGEMENT

(1.) The appellant stands convicted under Sections 302 and 307 I.P.C. and sentenced to undergo imprisonment for life and to pay a fine of Rs. 1,000/-, in default to undergo further R.I. for one year under Section 302 I.P.C and to undergo R.I. for ten years and to pay a fine of Rs. 1,000/- in default to undergo further R.I. for one year under Section 307 I.P.C. in S.C. No. 102 of 2005 on the file of the learned Principal District and Sessions Judge, Ramnad by the judgment dated 27.01.2006. Challenging the said conviction and sentence, the appellant has come forward with this appeal.

(2.) The brief facts of the prosecution case is as follows:

(3.) A lacerated wound over right palm 8 cm X 3 cm X bone deep 2 cm below little finger extending laterally below ring and middle right finger.