THALAPATHI Vs. STATE

JUDGEMENT

(1.) The appellant is arrayed as Accused No. 1 in S.C. No. 39 of 2014 on the file of the IV Additional District and Sessions Judge, Ponneri. The appellant/A-1 along with one Tamilarasan/A-2, who died during the course of trial, stood charged and tried for the commission of offence under Sec. 302 r/w. 34 IPC. The Trial Court, after conclusion of trial, has found A-1 guilty for the offence under Sec. 302 r/w. 34 IPC and imposed sentence of Life Imprisonment with a Fine of Rs.2,000.00 in default to undergo 3 months Simple Imprisonment and on account of the fact that A-2 died during the course of trial, the trial Court held that the charge framed against him got abated.

(2.) The case of the prosecution, briefly narrated for the purpose of disposal of this Criminal Appeal are as follows:

(3.) Mr. R. Sankarasubbu, learned counsel appearing for the appellant made the following submissions: