- (1.) Leave granted.
(2.) We have confined this appeal to the nature of offence as we are not inclined to interfere with the finding that the injuries had been inflicted by the appellant on the deceased. The appellant stands convicted under Section 302 of the Indian Penal Code for the murder of the deceased -P. Shanmugam, the cousin of the appellant.
(3.) Among the four ante mortem injuries noticed by the Doctor who conducted the postmortem examination, the injuries nos. 2 and 4 alone need be reproduced hereunder. They are thus: "2.Deep perforated injury of 5 cm x 2 cm with a loop of intestine (10") projecting outside from the injury; 4. Swelling on the left lower chest with (surgical emphysema) noted. Injury No. 4 is a consequence of injury No. 2. The left shoulder is slightly swollen (due to injecting drug) ";