ARUMUGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The sole accused in the Sessions Case in S.C.No.121 of 2002, in the Court of learned Principal Assistant Sessions Judge, Thanjavur, is the appellant.

(2.) He was tried for offences under Sections 332, 353, 307 & 506(ii) I.P.C. and Section 3(1) of P.D.P.P. Act and he was convicted and sentenced as detailed below: <FRM>JUDGEMENT_354_LAWS(MAD)6_2016.html</FRM>

(3.) The case of the prosecution in brief runs as under: On 19.09.2002, night, P.W.1, Head Constable at the Tanjore South Police Station, he received message from Tanjore East Police Station that the accused concerned at their Station Crime No.564 of 2001 has escaped, so he needs to be arrested. PW.1, along with P.Ws.2 and 3, who are police personnel went to Pookkara Street to arrest the accused. They found him near an Auto Stand. The police party tried to apprehend him. However, he frisked M.O.1 patta knife and attempted to do away with the police personnel. In this, P.W.1 sustained injury on his hand. The accused took out soda bottles from a nearby petty shop and broken on the road. However, P.Ws.1 to 3, overpowered him. Apprehended him. Took him to the Tanjore South Police Station. P.W.1 lodged Ex.P.1 Special Report to P.W.11 S.I. of Police along with the accused and M.O.1 He registered this case (Ex.P.5 F.I.R.). The accused was arrested.