N MUTHUKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS judgment shall govern all the above six appeals. C. A. No. 426/01 is by A-1; C. A. No. 482/01 is by A-7; C. A. No. 507/01 is by A-3 and A-4; C. A. No. 648/01 is by A-6; C. A. No. 649/01 is by A-2 and C. A. No. 650/01 is by A-5 in S. C. No. 63 of 2000 on the file of the II Addl. Sessions Judge, Coimbatore .

(2.) THE appellants before this Court in all these appeals stood charged, tried and found guilty as detailed below :-

(3.) ON receipt of a copy of the printed first information report, P. W. 16, Inspector of Police, Palladam police station, took up investigation. He went to the scene of occurrence at about 10. 30 a. m. , made an inspection in the presence of two witnesses and prepared an observation mahazar, Ex. P-4. At about 11. 30 a. m. , he went to Trichy road near Manapalayam and prepared a rough sketch, Ex. P-16 as regards the place where the bike was found abandoned. He recovered the motorbike, M. O. 3 bearing registration no. TNJ-1591, M. O. 1, stick and M. O. 4 series, broken glass pieces, under a mahazar, Ex. P-5, in the presence of witnesses. He seized bloodstained tar road portion, M. O. 5 and sample tar road portion, M. O. 6 under the cover of a mahazar, ex. P-6. The place of occurrence was caused to be photographed through the photographer, P. W. 12.