KANNAN Vs. STATE

JUDGEMENT

(1.) THE conviction and sentence dated 27.06.2013 passed in Sessions Case No. 36 of 2013 by the First Additional District and Sessions Court, Tuticorin are being challenged in the present Criminal Appeal.

(2.) THE case of the prosecution is that due to previous animosity in between the accused and deceased Aathimuthu, with intention to murder him on 15.07.2012 at about 08.30 p.m. while the deceased has taken dinner by way of sitting in front of his house, the accused has come to the place of occurrence and attacked him by using a deadly weapon and due to overtacts alleged to have been committed by the accused, the said Aathimuthu has passed away. After occurrence, one of the eye witnesses and also son -in -law of the deceased by name Solaiappan as de facto complainant has given the complaint and the same has been marked as Ex. P.1. On receipt of Ex. P.1, the Sub Inspector of Police, has registered the same in Crime No. 95 of 2012.

(3.) THE Judicial Magistrate, Vilathikulam has furnished copies of all relevant documents to the accused and after considering that the offence alleged to have been committed by him is triable by a Sessions Court, has committed the case to the Court of Sessions and the same has been taken on file in Sessions Case No. 36 of 2013.