P SEKAR @ KRISHNAMURTHY Vs. STATE

JUDGEMENT

(1.) Appellant is the first accused in the case tried in SC.No.73/2014 on the file of the I Additional District and Sessions Judge, Erode for offence u/s.302 IPC. The Trial Court, under impugned Judgment dated 23.09.2016, found him guilty of offence u/s.302 IPC and sentenced him for life imprisonment. Aggrieved over the said conviction and sentence, the present appeal came to be filed by the appellant/accused.

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

(3.) P.W.3 on hearing about a dead body lying in the canal, near a place called Arakkankottai canal, she rushed to the spot and found her husband lying dead with head injuries. P.W.1, the Village Administrative Officer, on hearing a dead body lying near the Sabarish garden, went to the spot and after seeing the place of occurrence, he lodged Ex.P.1, report with P.W.11, Special Sub Inspector of Police.