KUMAR Vs. STATE

JUDGEMENT

(1.) Appeal against conviction under Sections 224 and 332 I.P.C.

(2.) The case of the prosecution is that , on 27.2.1989 at about 1.30a.m.at Shenbagathope-Srivilliputhur, the accused escaped from the forest guard, when they were lawfully detained for the offence of smuggling sandalwoods. At the same time, A2 to A4 voluntarily caused injury to one of the guards. Therefore, charges were framed under Sections 224,364, and 506(2) I.P.C.

(3.) To prove the case, the prosecution has examined P.Ws 1 to 9, marked Exs P1 to P10 as well as M.O1. There is no evidence either documentary or oral on the side of the defence.