CHARLES AND ORS. Vs. STATE

JUDGEMENT

(1.) The convictions and sentences, dated 21 -04 -2003 passed in S.C. No. 335 of 2002 by the Additional District Sessions Judge cum Fast Track Judge -2, Chennai are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that on 08 -09 -2001, at about 12:10 p.m., near seashore both the accused have deterred the deceased and both of them have attacked him by using their hands and due to their overt acts, the deceased has passed away. After occurrence, the de facto complainant by name, Saravanan has given a complaint and the same has been registered in Crime No. 737 of 2001.

(3.) On receipt of the complaint, the Investigating Officer viz., P.W.9, has taken up investigation, examined connected witnesses and also made arrangements to conduct autopsy on the body of the deceased and accordingly, Dr. Baskar (P.W.8) has conducted autopsy and he found the following external and internal injuries: