RAJAN Vs. STATE

JUDGEMENT

(1.) One Rajanalias Thiruvengada Karthigeyan has preferred this appeal against his conviction and sentence imposed by the learned I Additional Sessions Judge, Coimbatore in S.C. No. 153 of 1985 on his file.

(2.) Three charges were framed against the appellant in the trial Court. The first charge under Section 302 I.P.C. was that on 1-11-1984 at 2.00 P.M. at Thanneer Panthal in Chinna Thadagam village he intentionally caused the death of one Janaki by shooting on her chest with a D.B gun. The next charge under Section 307 I.P.C. was on five counts for having attempted to commit the murder of P.W.1 Livingston Theodar, P.W.5 Saradhamani, P.W.4 Somakkal, P.W.3 Chinnammal and P.W.2 Angammal at the same time and place and in the course of the same transaction by shooting them with the same gun. The third charge relates to the unlawful possession of the weapon without licence under Section 3 read with 25 (1) (a) of the Arms Act.

(3.) The prosecution examined 23 witnesses and marked 52 Exhibits and 32 Material objects on its side. One Doctor Uma Rani, Radiologist of Coimbatore Medical College Hospital was examined as court witness. No. 1 and Exs C-l to C-3 X-Rays and working sheet regarding the age of the appellant were also marked. On the side of the appellant 13 Exhibits were marked.