MANOHARAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant, sole accused in S.C.No.15 of 2016, has filed this appeal against Judgment of the I Additional District and Sessions Judge, Tiruppur dated 14.09.2017. Appellant was found guilty under Section 302 of the Indian Penal Code and sentenced to life imprisonment and a fine of Rs. 5000/-, in default, six months Simple Imprisonment. He was acquitted of charge under Section 201 of the Indian Penal Code.

(2.) Appellant was originally charged under Sections 302 and 201 of the Indian Penal Code in that on 23.08.2015 at about 7.00 pm, due to dispute between him and his younger brother, deceased Madhankumar, over house property of their mother Manonmani. On 23.08.2015 at about 7.00 pm, appellant abused and slapped the deceased on his cheek, pushed him down and with intention to murder took a wooden log and dealt several blows to the head due to which Madhankumar died. To screen the offence, the body of the deceased Madhankumar was buried in the burial ground without informing the police.

(3.) The prosecution, to prove the case had examined PW.1 to PW.16 and marked Ex.P1 to Ex.P19 and M.O.1, material object. No witnesses were examined on the side of the appellant.