ALAGAR Vs. STATE

JUDGEMENT

(1.) THE appellant was tried by the learned first Additional Sessions Judge, Madurai in S.C. No. 5 of 1987 for an offence punishable under section 302 I.P.C. for having caused the death of one Sivasamy at or about 4 P.M. on 13.5.1986 at Vadipatti Village in front of his house, situated within the jurisdiction of the respondent Police and found' guilty for the said offence, convicted and sentenced to undergo rigorous imprisonment for life.

(2.) THE case of the prosecution as projected before the learned trial Judge is as follows:

(3.) P .W.11 the Inspector of Police, Vadipatti Police Station, while he was at his house at Vadipatti, at or about 4.50 P.M. on 13.5 .1986, received the Express First Information Report through P.C. 1377 of the said station and took up investigation. He proceeded to the scene of occurrence at 5 P.M. on the same day, and prepared the observation mahazar Ex. P.2 in the presence of P.W. 5 and P.W. 6. Then, he prepared the rough sketch of the scene of occurrence, Ex. P.12. He summoned the panchayatars and conducted the inquest on the dead body of the deceased Sivasamy between 6 P.M. and 8 P.M. on 13.5.1986 and prepared Inquest Report Ex. P.13. He examined P.W. 1 Pandiammal, and M. Muthuraja, P.W. 2, during, the inquest and recorded their statements. After completing inquest, he sent the dead body with a requisition to the Medical Officer, Thirumangalam Government Hospital, through P.c. 949 for the conduct of autopsy.