SEVATHAN Vs. STATE

JUDGEMENT

(1.) R. Banumathi, J. This appeal arises out of judgment in S.C. 262 of 2006 on the file of Additional Sessions and Fast Track Judge, Dharmapuri convicting the appellant/accused tinder Section 302 IPC and sentencing him to undergo life imprison"ment and also imposing fine of Rs. 1,000/-.

(2.) CASE of prosecution in nutshell are as fol"lows:- (i) PW 1-Ponnaiya Gounder is the father of deceased Venkatasamy. A1 and A2 are the close associates and Venkatasarhy had enmity with A1 over stealing of mangoes by A1 in the mango groove of deceased Venkatasamy.

(3.) PW9-Inspector of Police had taken up investigation. PW9 inspected scene of occur"rence and prepared Exhibit P-6-Observation Mahazar and Exhibit P-10-Rough Plan. He also conducted Inquest over the body of deceased and Exhibit P-11 is inquest report. Af"ter inquest the body was sent to autopsy. PW5-Dr.Pandurangan conducted autopsy on the body of the deceased. PW5 noticed frac"ture in right side ribs 1 to 5 and left side ribs 1 to 3. Sternum fracture of the middle was also no"ticed. PW5 opined that deceased died due to shock and haemorrhage due to multiple inju"ries to vital organ brain and issued Exhibit P-3-Post Mortem Certificate.