KONUSI SUBRAMANIYAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE appellant, sole accused in the case was convicted for an offence punishable under Section 302 IPC and was sentenced to undergo imprisonment for life and a fine of Rs.2000/=, in default to undergo one year rigorous imprisonment. Aggrieved against the conviction and sentence, the present appeal.

(2.) AS per the charge, it is the case of the prosecution that on 19.4.2003 at 10.00 a.m., at Madhagadi Street, Pappakovil village, within the jurisdiction of the respondent police, the accused armed with Veecharuval with a premeditation to kill the deceased, caused injury on the neck and shoulder repeatedly and in the result, the deceased succumbed to those injuries, thereby the appellant is liable for conviction for offence punishable under Section 302 IPC.

(3.) P.W.14 is the Sub Inspector of Police, who on receipt of the complaint Ex.P.1, given by P.W.1 at 11.00 a.m., registered a case in Crime No:198 of 2003 for the offence punishable under Section 302 IPC. He despatched the Express copy of the FIR Ex.P.14 to the learned Judicial Magistrate and to higher police officials. P.W.15, Police Constable took the copy of the FIR and delivered the same to the learned Judicial Magistrate No.1, Myladuthurai at 9.45 p.m.,