B.K. VENKATESAN Vs. STATE

JUDGEMENT

(1.) The appellant/sole accused was tried in SC.No.45/2012 for commission of the offence u/s.302 IPC. The Trial Court, vide judgment dated 29.01.2015 found the appellant/accused guilty of the said offence and sentenced him to undergo life imprisonment and also pay a fine of Rs.1000/- in default to undergo simple imprisonment for one year. Aggrieved by the said conviction and sentence, the present appeal came to be filed by the appellant herein.

(2.) The brief facts of the prosecution case as follows:

(3.) However, on 111.2011 the injured succumbed to injury. While the deceased was in the hospital on 08.11.2011, the statement was recorded and the same was marked as Ex.P1. PW5, the friend of PW4 also rushed to the hospital and written a complaint as instructed by PW1. PW6, Medical Officer attached to the Kilpauk Medical College Hospital on 07.11.2011 at about 9.50 p.m. admitted the deceased in respect of which he has issued Ex.P2. PW7 also a medical officer attached to Government General Hospital, admitted the deceased in the hospital and treated the deceased and the deceased was died on 111.2011 early morning at about 4.11 a.m.