RAMESH Vs. STATE

JUDGEMENT

(1.) THE convictions and sentences imposed in Sessions Case No. 88 of 2008 by the Additional District and Sessions Court (Fast Track Court), Pudukkottai are being challenged in the present Criminal Appeal.

(2.) THE schema of the case of the prosecution is that the de -facto complainant by name Senthilkumar has served in a liquor shop which situates near Palaniyappa Lodge, Santhanathapuram Fourth Street, Pudukkottai. The deceased Palanisamy is the owner of the same. On 17.01.2008 at about 11.45 p.m. the accused Ramesh has come to the said liquor shop after closing the same and demanded liquor and due to that a strife has happened and in order to murder the deceased the accused has attacked on his person and thereby caused fatal injuries and initially the then injured (deceased) has been taken to Government Hospital, Pudukkottai and subsequently referred to K.M.C.Hospital, Tiruchirappalli, where he passed away on 23.01.2008. During the course of occurrence, the accused has also caused injuries to the de facto complainant. Further the accused has also threatened P.W.2, Ravi by way of saying that he would kill him. After occurrence the de facto complainant has given a complaint viz., Ex.P.1 and the same has been registered by the Sub Inspector of Police, Pudukkottai Town Police Station in Crime No. 15 of 2008.

(3.) AN inter costal drainage wound, on the 5th left inter costal space, in the mid axillary line ? surgical treatment.