KARTHIKEYAN Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 18-02-2008 passed in S.C.No.187 of 2007 by the I Additional District and Sessions Judge(Fast Track Court No.I) Coimbatore are being challenged in the present Criminal Appeal.

(2.) The specific case of the prosecution is that on 01-05-2007 at about 10:00p.m., due to tussle between the accused and deceased, the accused has attacked the deceased by using deadly weapon and thereby caused fatal injuries. After occurrence, the wife of the deceased by name Shanthi has given a complaint and the same has been registered in Crime No.372 of 2007.

(3.) On receipt of the complaint alleged to have been given by the defacto complainant, the Investigating Officer viz., P.W.16 has taken up investigation, examined connected witnesses and also made arrangements for conducting autopsy on the body of the deceased and accordingly, Dr. Edwin Joe (P.W.9) has conducted autopsy and he found the following external and internal injuries on the body of the deceased: