RAJESH Vs. STATE

JUDGEMENT

(1.) The appellant is A.1 in S.C.No.68 of 2012 on the file of the learned Mahalir Judge (Mahalir Fast Track Court), Tiruvallur. There were three other accused in this case. The trial court framed four charges against the accused as detailed below:- <FRM>JUDGEMENT_70_LAWS(MAD)7_2016.html</FRM>

(2.) The case of the prosecution, in brief, is as follows:-

(3.) When the deceased was undergoing treatment in the hospital, P.W.1 went to Manali Pudu Nagar Police Station and made a complaint at 8.00 am on 03.03.2007 against all the four accused. P.W.8, the then Sub Inspector of Police, on receipt of the said complaint, registered a case in Crime No.58/2007 for offence under Section 324 I.P.C., against all the four accused. Ex.P.1 is the complaint and Ex.P.8 is the F.I.R. He forwarded both the documents to Court which were received by the learned Judicial Magistrate on 03.03.2007 at 4.20 pm.