AZHAGU Vs. STATE

JUDGEMENT

(1.) The conviction and sentence, dated 13.10.2003, passed in Sessions Case No.588 of 2002, by the Additional District and Sessions Court (Fast Track Court-3), Poonamallee, are being challenged in the present criminal appeal.

(2.) The case of the prosecution is that the accused has received a sum of Rs.600/- from the deceased, Mani, by way of debt and on 5.5.1998, he demanded the same from the accused and due to that, a tussle has arisen between them. The accused attacked him by using his hands and on the same day, at about 6.00 p.m., the deceased has passed away. After occurrence, the daughter of the deceased, by name, Karpagam, has given a complaint and the same has been registered in Crime No.124 of 1998.

(3.) On receipt of the complaint, alleged to have been given by the said Karpagam, the investigating officer, viz., P.W.9, has taken up investigation, examined connected witnesses and also made arrangements for conducting autopsy on the body of the deceased and accordingly, Dr.Elangovan, viz., P.W.7, has conducted autopsy and he found the following external and internal injuries: