ELUMALAI Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused who was put on trial in Sessions Case No.523 of 2005 on the file of the Additional Sessions Judge, Fast Track Court No.III, Poonamallee, Thiruvallur District. By the judgment dated 21.11.2005, he was found guilty of offence under Section 302 of IPC, convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/- in default to undergo rigorous imprisonment for five years.

(2.) THE case of the prosecution as put forth before the trial court in brief is as follows:-

(3.) COMMINUTTED fracture of frontal bone and right temporo pareitalbone