M. JAHIR HUSSAIN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been directed against the convictions and sentences passed in Sessions Case No.67 of 2011 by the Second Additional District and Sessions Court, Tiruchirapalli.

(2.) The case of the prosecution is that on 30.05.2010 at about 10.00 am, the witness by name Noorjahan has put up a compound wall. At that time, the accused 1 to 3 have hurled invectives against her by using filthy words. During the course of occurrence, the first accused has stated that he would kill the said Noorjahan. The first accused has tried to attack the said Noorjahan by using a bamboo stick. But he attacked the father of Noorjahan by name Baba Sahib and due to his attack, he passed away. After occurrence, the wife of the deceased by name Safiya Bi as defacto complainant has given a complaint and the same has been registered in Crime No.157 of 2010.

(3.) On receipt of the complaint, the Investigating Officer (PW11) has taken up investigation, examined connected witnesses and also made arrangements to conduct autopsy on the body of the deceased and accordingly, Dr.Renuka Devi (PW8) has conducted post-mortem and she found the following external and internal injuries: