SELVARAJ Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.94 of 2016, on the file of the learned Principal Sessions Judge, Tirunelveli. He stood charged of the offences punishable under Sections 341 and 302 of the Indian Penal Code. By Judgment dated 14.03.2017, the Trial Court has convicted the appellant and sentenced him, as detailed below:- <FRM>JUDGEMENT_1563_LAWS(MAD)4_2018_1.html</FRM>

(2.) The case of the prosecution is that on 07.08.2015, at about 03.15 p.m, the appellant/accused came across the deceased, on the Kalibarvilai Street, Tana, V.K.Puram Taluk, Ambasamudram, when she was proceeding along with her daughter/wife of the accused and her grandchildren/children of the accused. Appellant/accused restrained her from proceeding further with intent to cause death and he picked up a small hammer, lying on the side of the road and caused multiple injuries to the deceased, as a result of which, she died on 07.08.2015. On the complaint of PW-1, the wife of the accused, case in Crime No.180 of 2015, on the file of the respondent police, was registered, on 07.08.2015. EX-P1 is the complaint and EX-P16 is the First Information Report. On completion of investigation, filing of charge sheet and committal, the case was tried in S.C.No.94 of 2016, on the file of the learned Principal Sessions Judge, Tirunelveli, for offences under Sections 341 and 302 of the Indian Penal Code. Prosecution examined 20 witnesses and marked 22 exhibits and five Material Objects. No evidence was let in on the side of the defence nor was any document marked. On appreciation of materials, Trial Court convicted and sentenced appellant/accused, as stated supra.

(3.) Heard Mr.R.Alagumani leaned counsel for appellant and Mr.R.Anandraj, learned Additional Public Prosecutor for respondent.