SIVASANKARAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been directed against the convictions and sentences dated 02.12.2014 passed in Sessions Case No.89 of 2014 by the Principal District and Sessions Court, Tiruchirappalli.

(2.) The case of the prosecution is that in the year 2012 a despair has been in existence between the accused and deceased and in pursuance of the same on 15.01.2013 at about 02.00 p.m., while the deceased and witnesses Aravan and Raja are in front of Nalliyampatti Panchayat Primary School, the accused has tried to attack the deceased and the same has been deterred by one of the witnesses viz., Aravan and thereby he sustained injuries. During the course of occurrence, the accused has indiscriminately attacked the deceased and due to his overtacts he passed away. After occurrence, the injured eye witness viz., Aravan as de facto complainant has given a complaint and the same has been registered in Crime No.9 of 2013.

(3.) On receipt of the complaint, the Investigating Officer viz., P.W.18, Inspector of Police has taken up investigation, examined connected witnesses and also made arrangements for conducting autopsy on the body of the deceased and accordingly Dr.Karthik (P.W.12) has conducted postmortem on the body of the deceased and he found the following external and internal injuries: