RAMACHANDRAN Vs. STATE

JUDGEMENT

(1.) THE first accused Ramachandran has preferred this appeal challenging the conviction and sentence passed by the learned Principal Sessions Judge, Pondicherry in the judgment dated 07.09.2006 made in SC.No.45 of 2004, convicting the appellant/A-1 for the offence under section 302 IPC and sentencing him to undergo life imprisonment and also imposing a fine of Rs.5,000/- carrying with the default sentence of six months simple imprisonment.

(2.) THERE were four accused in this case and the learned Trial Judge acquitted A-2 to A-4 disbelieving the prosecution case and convicted A-1/the appellant herein as stated above.

(3.) LACERATED injury 3x0.5x0.5cm present over the right side of head behind right ear." Ex.P.5 is the Postmortem Certificate wherein the doctor has opined that the deceased would appear to have died due to head injuries and the deceased is said to have consumed alcohol. Ex.P.7 is the Final Opinion report.