BALU Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 14.09.2012 passed in Sessions Case No. 154 of 2009 by the Second Additional District and Sessions Court, Tiruchirappalli are being challenged in the present Criminal Appeal.

(2.) The epitome of the case of the prosecution is that due to money transaction the accused has had animosity with the deceased by name Abdul Majith. On 12.12.2008 at about 06.00 p.m. under the guise of getting employment to the deceased, the accused has taken him from his house and subsequently the accused has murdered him in a graveyard. After occurrence, one Gobalakrishnan, Village Administrative Officer has given a complaint and the same has been registered in Crime No. 805 of 2008.

(3.) On receipt of the complaint, the Investigating Officer viz., P.W.17 has taken up investigation, examined connected witnesses and also made arrangements for conducting autopsy on the body of the deceased and accordingly Dr.Karthikeyan, viz., P.W.16 has conducted postmortem on the body of the deceased and he found the following external and internal injuries: