JAGAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been directed against the convictions and sentences passed in Sessions Case No.82 of 2011 by the District and Sessions Court, Thiruvarur.

(2.) The case of the prosecution is that in the year 2008, the accused, by name Jagan has done some masonry work in the house of the deceased Shanmugam. The deceased Shanmugam has worn two Gold rings. On 23.10.2009, in between 3 a.m., and 6 a.m., the accused has stealthily entered into the house of the deceased and murdered him and subsequently removed the Gold rings. After occurrence, the son of the deceased, by name Aruldoss (P.W.1) has given a complaint to the Sub Inspector of Police (P.W.11) and the same has been registered in Crime No.246 of 2009 under section 174 of the Code of Criminal Procedure, 1973.

(3.) On 12.2.2011, the accused has voluntarily come to the office of the Village Administrative Officer, Moovanallur (P.W.7) and stated that he committed the alleged offence. The Village Administrative Officer has informed to the police. The police have arrested the accused and the accused has voluntarily given a confession statement and on the basis of admitted portion of confession statement alleged to have been given by the accused, the police have seized two Gold rings from P.W.8 and thereafter, the Investigating Officers have done investigation and after completing the same, laid a final report on the file of the Judicial Magistrate Court No.1, Mannargudi and the same has been taken on file in P.R.C.No.16 of 2011.