GANESAN Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.250 of 2007, on the file of the learned Principal Sessions Judge, Tirunelveli. He stood charged for the offences punishable under Sections 302 and 506(ii) I.P.C. By Judgment dated 26.02.2008, he was convicted under Section 302 I.P.C. and sentenced to undergo imprisonment for life and to pay a fine of Rs. 5,000/-, in default, to undergo rigorous imprisonment for three years and he was also convicted under Section 506(ii) I.P.C. and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/-, in default, to undergo simple imprisonment for six months and both the sentences shall run concurrently. Aggrieved over the said conviction and sentence, the appellant has come up with this Criminal Appeal.

(2.) The case of the prosecution, in brief, is as follows:-

(3.) An oblique cut injury of 12x5x1 c.m. In the occipital region and underlining bone was also cut. This injury was located 3 c.m. above the 1st injury.