SHANKAR ALIAS JAISHANKAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) ACCUSED 1, 5 and 10 in S. C. 55/1996 on the file of principal Sessions Judge, Tiruvannamalai are the Appellants. Aggrieved with the conviction for various offences (by the Judgment dated 18. 12. 1996), Appellants have preferred this Appeal.

(2.) PROSECUTION witnesses are related as under:- Vellakuchi (deceased) | | ----------------------------- | | Subramani Pandu (P. W. 2) Vennila (P. W. 3) =ranjitham | | | Ulaganathan (P. W. 1)

(3.) INJURED P. Ws. 1 to 3 and Vellakuchi were taken to the government Hospital, Chengam. P. Ws. 1 to 3 were admitted in the hospital as in-patients. P. W. 4 - Dr. Abdul Jabbar treated P. Ws. 1 to 3. Noting the injuries on P. Ws. 1 to 3, P. W. 4 issued Exs. P-2 to P-4 - Wound Certificates. No external injury was found on the person of Vellakuchi. However, she was given treatment. She remained in the hospital along with P. Ws. 1 to 3.