ARUMUGAM Vs. STATE

JUDGEMENT

(1.) The appellant, who is the sole accused in C.C.No.148 of 2007 on the file of the Sessions Judge, Fast Track Mahila Court, Krishnagiri, being aggrieved by the judgment of conviction and sentence, dtd. 28/01/2020 is before this Court.

(2.) The gist of the prosecution case unveiled through its witnesses and documents is as below:-

(3.) In the hospital, on 08/08/2006 at about 9.00 a.m the statement of PW1 was recorded by the Head Constable attached to Anjetti Police Station. Based on the statement, the First Information Report in Crime No:121/2006 came to be registered by the Sub Inspector of Police, Anjetti Police Station at about 12.00 hrs under Ss. 323 and 307 IPC. The copy of the FIR reached the Judicial Magistrate Court on 09/08/2006 at 3.30 p.m. The accused was arrested near Seretti to Ethaginaru junction bus stand on 09/08/2006 morning at about 9.00 am. Based on his confession statement, the knife M.O.1 used to attack PW-1 concealed under a bush near the scene of crime was recovered under seizure mahazar Ex.P-1, The blood stained soil and soil without blood collected from the SOC sent for serological test. PW-6 and PW-7 are the witnesses for recovery of M.O -1.