KUMAR Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.482 of 2009 on the file of the learned Principal Sessions Judge, Tirunelveli and he stood charged and tried for the commission of the offence under Sec. 302 I.P.C. The trial Court, vide impugned judgment dtd. 20/2/2014, has found him guilty of the said charge and convicted and sentenced him to undergo rigorous imprisonment for life and to pay a fine of Rs.500.00 (Rupees Five Hundred only), in default, to undergo rigorous imprisonment for six months and he was also granted set off under Sec. 428 Cr.P.C. The appellant/sole accused aggrieved by the conviction and sentence awarded vide impugned judgment, had filed this appeal.

(2.) Facts leading to the present appeal, relevant for the disposal and briefly narrated, are as follows:

(3.) Dr.R.Alagumani, learned Counsel for the appellant/accused, though raised many grounds challenging the impugned judgment, has drawn the attention of this Court to the testimony of D.W.1 - Dr.Marimuthu and Ex.D.1 - Treatment Chart issued by the Government Hospital, Tenkasi and restricted his arguments only with regard to the acquittal of the appellant/accused under Sec. 84 I.P.C. as under: