DURAISAMY Vs. STATE, THROUGH THE INSPECTOR OF POLICE, KATPADI POLICE STATION, VELLORE DISTRICT. CRIME NO.1021 OF 2012

JUDGEMENT

(1.) The appellants are the sole accused in S.C.No.326 of 2013, on the file of the learned I Additional District and Sessions Judge, Vellore, Vellore District. They stood charged for offence under Sec. 302 read with Sec. 120-B and Sec. 201 IPC. By judgement, dated 15.09.2016, the trial Court convicted all the three accused under Sections 120-B, 302 and 201 Penal Code and sentenced them to undergo imprisonment for life and to pay a fine of Rs. 500.00, each, in default, to undergo rigorous imprisonment for one month for offence under Sec. 120-B IPC; to undergo imprisonment for life and to pay a fine of Rs. 500.00, each, in default, to undergo rigorous imprisonment for one month for offence under section 302 Penal Code and to undergo rigorous imprisonment for three years for offence under Sec. 201 Penal Code and to pay a fine of Rs. 500.00, in default to undergo rigorous imprisonment for one month. Challenging the said conviction and sentences, the appellants are before this Court with this appeal.

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

(3.) Gaping open lacerated wounds in the following areas: Center of scalp, right side of forehead, left temple, front of neck, both arms, both wrists, right thigh.