BABUJI ALIAS MAHESH Vs. STATE

JUDGEMENT

(1.) THE appellant in this Appeal is the sole accused and stands convicted for the offence under Section 202, IPC and sentenced to undergo imprisonment for life and also to pay a fine of Rs.5,000/-, in default to undergo simple imprisonment for six months and in case of non-payment of fine, the default sentence shall run consecutively by the judgment of the learned Principal Sessions Judge, Pondicherry made in S.C. No.6 of 2004 dated 22.2.2005.

(2.) THE prosecution came forward with the following case against the appellant:

(3.) PENETRATING wound 6 x 4 cm x 6 cm present over middle of upper abdomen entering abdominal cavity.