SUYAMBU Vs. STATE

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.266 of 2011 on the file of the learned II Additional Sessions Judge, Thoothukudi. Altogether, there are two accused. They stood charged for the offences under Sections 302 and 294(b) IPC.

(2.) The case of the prosecution in brief is as follows;-

(3.) PW13, doctor Saraswathi, examined the deceased at 2.30 p.m. on 13.09.2010. At that time, the deceased was conscious. The deceased told PW13 that he was assaulted by one known person and one unknown person on 13.09.2010 at 2.00 p.m. near Ramakrishna Higher Secondary School, Theriyoor, Udankudi, using stone and aruval on his neck, left hand and right leg. PW13, entered the said statement in the accident register (Ex.P19). He noticed the following 9 injuries on the body of the deceased:-