DHARMARAJ Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) CHALLENGE in this Criminal Appeal is to the convictions and sentences dated 19.01.2009 passed in Sessions Case No. 145 of 2007 by the Principal District and Sessions Court, Pudukkottai.

(2.) THE contraction of the case of the prosecution is that on 25.10.2007, at about 12.30 P.m. in Pidariamman Kovil Street, Perunkalur Village, the accused by name Dharmaraj has entered into the house of the de facto complainant by name Udayakumar and stealthily removed a gold dollar chain worn by one Dharankini, daughter of the de facto complainant and subsequently stayed her by using an aruval by way of cutting her neck. After occurrence, the father of the deceased viz., de facto complainant has given a complaint to the Sub Inspector of Police and the same has been registered in Crime No. 65 of 2007. The complaint given by the de facto complainant has been marked as Ex. P.1.

(3.) LACERATION right cheek 2 x 2 x 1 cm.