VEERAPPAN Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 29.09.2003 passed in Sessions Case No.25 of 2003 by the Additional District and Sessions Court, Fast Track Court No.III, Namakkal are being challenged in the present criminal appeal.

(2.) The crux of the case of the prosecution is that on 10.04.2000, at about 8.30 p.m., in Komarapalayam-Alandur Road, in front of Tharani T.V.Shop, the accused 1 and 2, armed with deadly weapons have attacked the defacto complainant and thereby, caused grievous injuries. After occurrence, the defacto complainant has given the complaint in question and the same has been registered in Crime No.228/2000. The complaint alleged to have been given by the defacto complainant has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigating Officer viz., P.W.9 has taken up investigation, examined connected witnesses and after completing investigation, has laid a final report on the file of Judicial Magistrate No.1, Sangagiri and the same has been taken on file in P.R.C.No.7/2001.