MANOHARAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the judgment of conviction and sentence dated 11.04.2012, passed by the Additional District and Sessions Judge, Fast Track Court, Namakkal, in S.C.No.31 of 2011.

(2.) The prosecution story is as under :

(3.) Investigation of the case was taken over by Tamilselvan (P.W.14), Deputy Superintendent of Police, who went to the place of occurrence and prepared Observation Mahazar (Ex.P2) and Rough Sketch (Ex.P10), which reached the jurisdictional Magistrate on 23.07.2010.