V. ARUL JOTHI Vs. STATE

JUDGEMENT

(1.) The appellant is A.1 in S.C.No.26 of 2014 on the file of the learned Sessions Judge (Mahila Fast Track Coourt), Namakkal. A.2 - Mrs. Mahalakshmi, is the mother of the appellant/A.1. Both the accused stood charged for offences under Sections 498(A) & 302 I.P.C. By judgment dated 11.05.2016, the trial Court acquitted A.2 from all the charges and acquitted the appellant/A.1 from the charge under Sec. 498(A) I.P.C., and convicted him for offence under Sec. 302 I.P.C., to undergo imprisonment for life and to pay a fine of Rs.2,000.00 in default to undergo rigorous imprisonment for six months. Challenging the said conviction and sentence, the appellant/A.1 is before this Court with this Criminal Appeal.

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

(3.) When the deceased was in the hospital, on receiving intimation, the Special Sub Inspector of Police went to the Government hospital and recorded the statement of the deceased on 105.2012. On returning to the Police Station, on the same day at 00 pm, he registered a case in Crime No.886/2012 for offence under Sec. 307 I.P.C., against the accused. He forwarded both the documents to Court. Thereafter, the case was investigated by P.W.15.