SHANMUGAM Vs. STATE

JUDGEMENT

(1.) THE appellant was put on trial as sole accused on file of the learned Additional Sessions Judge, Fast Track Court No.II, Coimbatore in S.C.No.19 of 2006. He was convicted under Section 302 of I.P.C. and under Sections 224 read with 511 of I.P.C. and sentenced to undergo imprisonment for life and also to pay a fine of Rs.5,000/- in default to undergo rigorous imprisonment for one month for the offence under Section 302 of I.P.C. and to undergo rigorous imprisonment for one year for the offence under Section 224 read with 511 of I.P.C.

(2.) THE appellant/accused was put on trial for the offences for which he was found guilty on the following facts:-

(3.) A vertically oblique lacerated wound 4 " 1 " 1 c.m. bone deep on right side of scalp. The center of the wound is 1 c.m. behind middle of right ear with surrounding sub scalpal contusion.