SUBASH Vs. STATE

JUDGEMENT

(1.) THE sole accused in a case of murder, on being found guilty as per the charge and awarded life imprisonment along with the fine by the Court of Principal and Sessions Judge, Vellore in Sessions Case No. 186/1998, has brought forth this appeal.

(2.) THE short facts necessary for the disposal of this appeal are as follows:

(3.) THE Investigating Officer, P. W. 14, took up investigation, proceeded to the scene of occurrence, made an inspection in the presence of the witnesses and prepared Ex. P. 2, observation mahazar and Ex. P. 21, rough sketch. The scene of occurrence was caused to be photographed through P. W. 6 a Photographer, and the photographs were also marked as M. O. 4 series along with the negatives M. O. 5 series. The Investigating Officer recovered M. O. 2, blood stained earth, and M. O. 3, sample earth under a mahazar, Ex. P3. The Investigating Officer conducted inquest on the dead body of Aruldass in the presence of witnesses and panchayatdars and prepared Ex. P. 22 the Inquest report. On a memo, P. W. 7, the Doctor, attached to the Government Hospital, Vellore, examined P. W. 3 and gave the wound certificate under Ex. P. 6.