JOSEPH DOMINIC JERALD ALIAS JERALD Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment passed by the learned Principal Sessions Judge, Coimbatore in S. C. No. 124 of 2003 dated 20. 10. 2003 convicting the accused under Section 302 I. P. C. and sentencing him to undergo life imprisonment and to pay a fine of Rs. 5,000/-, in default to undergo rigorous imprisonment for one year.

(2.) THE case of the prosecution is as follows:

(3.) (a) Oblique stab injury 1. 5 cms x 1 cm x 1 cm muscle deep seen front of middle third of right fore arm. The lower blunt end of the wound is 12 cms above the right wrist. (b) Another oblique stab injury 1. 5 cms x 1 cm x 1 cm muscle deep seen 2 cms left of wound No. 3 (a ). The lower blunt end of the wound is 11 cms above the right wrist. (c) Abrasion of 2 cms x 1 cm seen front of middle third of right forearm, 1. 5cms above the injury No. 3 (b)