THE INSPECTOR OF POLICE Vs. VAIRAM

JUDGEMENT

(1.) The order of acquittal dated 10.07.2000 passed in Sessions Case No.25 of 2000 by the Principal District and Sessions Court, Pudukkottai is being challenged in the present Criminal Appeal.

(2.) The nubble of the case of the prosecution is that on or about 15.09.1998 in Sullani Village, in the paddy field of the accused, she attacked the deceased by name Sundararasu by using an aruval and due to her overacts he passed away and after occurrence, the accused herself has given a complaint in Mimisal Police Station and the same has been registered in Crime No.68 of 1998 under Sections 147,342 and 302 of the Indian Penal Code.

(3.) On receipt of such complaint, the Inspector of Police, who has been examined as P.W.4 conducted investigation and after completing the same, laid a final report on the file of the Judicial Magistrate's Court, Arantangi and the same has been taken on file in P.R.C.No.3 of 2000.