MATHIYAZHAGAN Vs. STATE

JUDGEMENT

(1.) THE appellant, sole accused in the case was convicted for an offence punishable under Section 302 IPC and was sentenced to undergo imprisonment for life. Aggrieved against the conviction and sentence, the present appeal is preferred.

(2.) AS per the charge framed against the appellant, it is alleged that at P.Pudur Veeranam Tank bund, the accused/appellant with the intention of killing the deceased, indulged in quarrel, pushed him down, assaulted him on his face, chest repeatedly with a stone, in the result, the deceased succumbed to death, thereby the accused/appellant alleged to have committed the offence.

(3.) P.W.5 is the father of the deceased who stated that the appellant came to the residence at 12.30 pm., and the deceased went along with him to consume liquor. It is further alleged that he has cautioned the deceased that he should not go along with the accused since there was a business rivalry between them. Thereafter, the father came to know about the occurrence, went to the scene of occurrence.