KARUPPAIAH Vs. STATE AND ORS.

JUDGEMENT

(1.) "In safeguarding our freedoms the police plays a vital role. Society for its defence needs a well led, well trained, and well disciplined force of police whom it can trust; and though of them to be able to prevent crime before it happens or if it does happen, to detect it and bring the accused to justice." - Lord Denning in his book "Due Process of Law"

(2.) THIS is a case where the victim of crime was disbelieved and witnesses of crime were believed without any basis and thereby serious head injuries caused using a deadly weapon has been concluded to be injury caused on account of Fits and thus the case of the victim of crime came to be closed as unproved.

(3.) ON intimation from Pudukottai Government Hospital, the Sub Inspector of Police (training) went to the Hospital, and found that the injured Rengasamy was in an unconscious state. Therefore, he obtained statement from his father Karuppiah and registered a case in Crime No. 207 of 2015 under Section 448 and 324 IPC.