R MURUGAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused in S.C.No.142 of 2011 on the file of the learned Additional District and Sessions Judge, Dharapuram, is the appellant herein. He stood charged for offences under Sections 452 and 302 of IPC. The accused denied the charges and opted for trial. Therefore, he was put on trial on the charges. After full-fledged trial, the learned Additional District and Sessions Judge found him guilty of offences under Sections 452 and 304[ii] of IPC. The accused was accordingly convicted and sentenced to undergo 7 years rigorous imprisonment with a fine of Rs. 1,000/-, in default to undergo 3 months imprisonment for the offence under Section 452 of IPC. Further, to undergo 10 years rigorous imprisonment for the offence under Section 304[ii] of IPC. Challenging the conviction and sentence, the accused is before this court with the present criminal appeal.

(2.) The case of the prosecution in brief, is as follows:

(3.) Liver and Kidney Detected three hundred and eighty six (386) mg. of ethyl alcohol but not other poison.