RAKESH Vs. STATE

JUDGEMENT

(1.) On 16/3/2016, the Inspector of Police attached to D1-Triplicane Police Station, Chennai has registered a complaint in Crime No.512 of 2016 for the offence under Ss. 341, 324 and 302 of I.P.C.

(2.) The defacto complainant is one Silambarasan. According to the written complaint, on 15/3/2016 at about 9.00 p.m., he went to the house of Arupulakshmi to buy liquor. There Rakesh, Daya, Velu and others voluntarily provoked him and attacked him causing bleeding injury. On hearing that, his brother Mugilan aged about 24 years came and questioned them. Daya and Velu caught hold of the hands of his brother, Rakesh pierced a knife at the throat of his brother. Thereafter, they attacked him and his brother on head and other parts of body with a blade. He and his brother were profusely bleeding. Both were taken to Rajaji Government Hospital. His brother Mugilan was declared brought dead. Action against the assailants and protection to him and his family sought.

(3.) On 16/3/2016, at about 1.00 p.m., Rakesh was arrested. In his confession statement besides disclosing the motive for murdering Mugilan, he also agreed to show the place where he has concealed the knife used for the crime. Based on the information disclosed by the Rakesh, a blood stained knife was recovered. On completion of investigation, final report against Rakesh and Velu was filed.