T KRISHNAMURTHY Vs. STATE

JUDGEMENT

(1.) The short facts of the prosecution case are as follows:-

(2.) On the side of the prosecution, ten witnesses have been examined and eight documents were marked, no material evidence has been produced. On the side of the defence, no evidence, no document and no material object has been produced.

(3.) P.W.1 had adduced evidence that on 24.10.2004, at about 11.30 a.m., when he and his sister were walking along with the deceased Kathirvelu on the Palamaneri mud road portion, the recovery Crane Vehicle coming behind them had dashed against Kathirvelu and the said vehicle had been stopped only after proceeding for some distance. The injured kathirvelu had expired on the spot. P.W.1 further stated that the accident had been noticed by the wife of the deceased and his sister who came on the same road after meeting a fortune-teller. P.W.4 also noticed the said accident. Supporting his evidence, he had marked the above mentioned documents. P.W.2, P.W.3 and P.W.4 had adduced evidence on the same line of P.W.1.