NAGENDRAN Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) The accused in S.C.No.307 of 2013 on the file of Principal District and Sessions Court, Madurai, charged for the offences punishable under Sections 342 and 302 read with 34 of Indian Penal Code and thereafter, convicted and sentenced to undergo rigorous imprisonment for one year and a fine of Rs. 500/- in default to undergo rigorous imprisonment for three months under Section 342 of IPC and also sentenced to undergo imprisonment for life and to pay a fine of Rs. 25,000/- in default to undergo R.I for six months under Section 302 read with 34 of IPC, is the appellant before us.

(2.) Prosecution case in a nutshell:

(3.) The learned counsel appearing for the appellant would submit that the very occurrence itself is in doubt. Even as per the evidence of P.W.1, the appellant was found in the custody of the police on 27.10.2011 at about 9.00 a.m. There was no strained relationship between the deceased P.Ws.1 to 3 on the one hand and the appellant on the other. Even as per the evidence of P.W.2, the evidence of P.W.4 has not been taken into consideration by the trial Court. This evidence falsifies the evidence of P.Ws.1 to 3 and P.W.11.