RAJIV GANDHI Vs. STATE

JUDGEMENT

(1.) The Appellant is an Accused in S.C. No.19 of 2015, on the file of the First Additional District and Sessions Court, Cuddalore.

(2.) The Special Sub-Inspector of Police, Pudupettai Police Station, prosecuted the Appellant/Accused in Crime No.189 of 2014, for inflicting injuries with Knife upon the deceased Rajini, punishable under Ss. 294(b), 341, 324, 307 @ 294(b), 341, 324 and 302, IPC. Thereafter, the Inspector of Pudupettai Police Station has laid the Charge-sheet as against the Accused under Ss. 294(b), 302 & 506(ii), IPC.

(3.) In the Trial Court, the prosecution examined 16 Witnesses as PW1 to PW16 and marked 17 Documents as Ex.P1 to Ex.P17 and also filed 1 Material object MO1. On the side of the accused, no oral and documentary evidence was marked.