ANTONY @ ELAIYARAJA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is arising out of the conviction and sentence imposed in S.C. No. 166 of 2014 on the file of the learned Principal Sessions Court, Thoothukudi dtd. 8/6/2015.

(2.) The Trial Court framed three charges under Ss. 302, 449 and 506(ii) IPC and by Judgment dtd. 8/6/2015, the Trial Court, though acquitted the accused for the offence punishable under Sec. 506(ii) IPC, had convicted the accused and sentenced him, as detailed below:-

(3.) The case of the prosecution is that on 19/6/2013, at about 3:00 p.m., when P.W.1 returned to his house, by chance, he found this appellant / accused coming out of his house with an 'Aruval'. On seeing P.W.1, the accused ran away from the place of occurrence. P.W.1 entered into his house and found his son lying in the floor with injuries on his chest. His son / the deceased requested him to safeguard, but he died soon. P.W.1 chased the accused, but, the accused by intimidating him with an Aruval escaped.