BABULAL Vs. STATE

JUDGEMENT

(1.) The convictions and sentences, dated 16.10.2015, passed in Sessions Case No.18 of 2011, by the 17th Additional District and Sessions Court, Chennai, are being challenged in the present criminal appeal.

(2.) The case of the prosecution is that the husband of defacto complainant, by name, Kailash Chand, has been running a Pawn shop attached to his house. The accused has pledged some jewels with him. On 04.09.2009, at about 9.00 p.m., the accused has come to the house of the defacto complainant and asked his husband to return the pledged jewels since he is ready to pay a small amount. The request of the accused has not been accepted by the husband of the defacto complainant and all of a sudden, the accused has attacked the defacto complainant, her husband and her daughters by using a deadly weapon and thereby caused injuries on their persons. After occurrence, a complaint has been given and the same has been registered in Crime No.700 of 2009.

(3.) On receipt of the complaint, alleged to have been given by the defacto complainant, the investigating officer, viz., P.W.13, has taken up investigation, examined connected witnesses and after completing investigation, laid a final report on the file of the IX Metropolitan Magistrate, Saidapet, Chennai and the same has been taken on file in P.R.C.No.99 of 2010.