B. ANANDHAN Vs. STATE

JUDGEMENT

(1.) The sole accused, aggrieved by the judgment of the learned Principal Sessions Judge, Dindigul made in S.C.No.45/2016 dtd. 6/7/2017, has filed this appeal before this Court.

(2.) The trial Court convicted the appellant for an offence under Sec. 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000.00, in default, to undergo simple imprisonment for one year.

(3.) The deceased Murugan is the son of the de-facto complainant Muthu (P.W.-1). There was a previous enmity between the deceased and the appellant due to the death of one Mayandi. On 16/9/2013, at about 4.30 p.m., when the deceased Murugan was coming near the house of one Singaraj at Post Office North Street, Theppathupatti, the appellant is said to have developed a wordy quarrel and lifted the deceased and dropped him upside down resulting in the deceased sustaining head injury and he started bleeding from his nostrils and ear. The deceased was immediately taken to the Government Hospital at Batlagundu and from there, he was referred to the Government Rajaji Hospital, Madurai, for further treatment. The deceased ultimately succumbed to the injuries on 20/9/2013 at about 8.25 a.m. Complaint and the materials collected during the course of investigation: