SUBRAMANI Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is directed by the appellant - original accused against the Judgment and order dated 15th March 2017 passed by the learned Principal Sessions Judge, Tiruchirappalli in Sessions Case No.147 of 2016. By the said Judgment and order, the learned Sessions Judge convicted the appellant under Sections 302 and 506(ii) IPC. For the offence under Section 302 IPC, the learned Sessions Judge sentenced the appellant to undergo life imprisonment and to pay a fine of Rs. 2,000/- in default to undergo rigorous imprisonment for a further period of two years. For the offence under Section 506(ii) IPC, the appellant was sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 1,000/- in default to undergo rigorous imprisonment for a further period of six months. The sentences were ordered to run concurrently.

(2.) The case of the prosecution, briefly stated, is as under:-

(3.) We have heard the learned counsel for the appellant and the learned Additional Public Prosecutor for the State. After giving anxious consideration to the facts and circumstances of the case, the arguments advanced by the learned counsel for the appellant and the learned Additional Public Prosecutor for the State, the evidence on record and the judgment delivered by the learned Sessions Judge for the reasons stated hereinbelow, we are of the opinion that the appellant has committed the murder of his mother - Thangammal by assaulting her with a stone.