CHANDRAN ALIAS KUTTIPAYAN Vs. STATE

JUDGEMENT

(1.) )

(2.) THE accused appeals.

(3.) P.W.14, continuing with his investigation, searched for the accused and arrested him at about 6.30 p.m. on 26.6.1996 and in the presence of witnesses, he was questioned. The accused gave a statement and the admissible portion is Ex.P.4. In pursuance of the admissible portion, he took the police party to a forest area and produced M.O.1, a veecharuval, and the same was seized under a mahazar. The officer also seized the blood-stained shirt, which the accused was wearing, under Form 95. He was brought to the police station and later sent to Court for remand. The officer issued a requisition to the learned Magistrate to record the statement of the witnesses under Section 164 Cr.P.C. He also sent a requisition to the Court to forward the material objects for analysis. The clothes of the deceased produced by the Constable, who was present at the time of inquest, were seized under Form 95 and further investigation was taken up by P.W.15. P.W.15, on taking up investigation on 25.6.1996, examined the photographer and other Police Constables as well as P.Ws.7 and 9, the two doctors. The final report was filed against the accused after the completion of investigation on 4.8.1996.