A. KALIDASS Vs. STATE

JUDGEMENT

(1.) This Appeal is preferred against the Judgment of Conviction and Sentence, dtd. 14/11/2019, passed in S.C. No.86 of 2015, on the file of the learned Principal District and Sessions Judge, Ramanathapuram.

(2.) This is a case of Custodial death. Kalidass, the Appellant/Accused at the time of occurrence was the Sub-Inspector of Police attached to S.P. Pattinam Police Station, Ramanathapuram. The victim Syed Mohammed, S/o. Kattuva, was the suspect, who was brought to the Police Station in connection with the Complaint given by one Aruldoss (PW8), a Two wheeler mechanic.

(3.) The Complaint of Aruldoss was registered by the Accused in Crime No.90 of 2014 on 14/10/2014 at 03.00 p.m. At about 04.00 p.m, the Accused while interrogating Syed Mohammed in his room, Gun-shot sound heard from the Sub-Inspector's room following scream of the Accused. Iyyappan (PW1), Head Constable went inside the Sub-Inspector's room and found Syed Mohammed in a pool of blood with Bullet injuries and gasping. The Appellant/Accused came out from the room with torn shirt and bleeding injuries on his hand and abdomen.