TAMIL Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 12.3.2008 passed in Sessions Case No. 4 of 2008 by the District and Sessions Court (Fast Track Court No. 1), Chennai are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that the accused is an accused in a murder case. In the said murder case, the defacto complainant by name Sivakumar is one of the eye witnesses and with an intention to murder the defacto complainant, on 14.7.2006, at about 17.30 hours in Padavattaman Koil Street, near A.1 Beef Stall, Chindatripet, the accused has attacked the defacto complainant, by using a deadly weapon and thereby caused injuries. After occurrence, a complaint has been given and the same has been registered in Crime No. 1399 of 2006.

(3.) On receipt of complaint, 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 14th Metropolitan Magistrate, Egmore, Chennai and the same has been taken on file in P.R.C. No. 169 of 2006.