KUMAR Vs. STATE

JUDGEMENT

(1.) Challenge in this Criminal Appeal is to the convictions and sentences dated 07.10.2013 passed in Sessions Case No. 91 of 2009 by the Principal District and Sessions Court, Pudukkottai.

(2.) The case of the prosecution is that prior to occurrence a tussle has arisen between the accused and deceased at the time of seeing a drama in the village. Under the said circumstances, with intention to murder the deceased, on 20.08.2009, at about 06.00 a.m., the accused has tried to attack the de facto complainant by name Rajendran in the place of occurrence with the intention to bring the deceased to the place of occurrence and during the course of occurrence the accused has attacked one Arumugham @ Ayyar and also during the course of occurrence the accused has attacked the deceased by using a deadly weapon and due to his overt acts, the deceased has passed away. After occurrence, the de facto complainant viz., Rajendran has given a complaint and the same has been registered in Crime No. 47 of 2009.

(3.) On receipt of complaint, the Investigating Officer viz., P.W.24 has taken up investigation, examined connected witness and also made arrangements for conducting postmortem on the body of the deceased and accordingly Dr.Ilayaraja, viz., P.W.18 has conducted autopsy on the body of the deceased and he found the following external and internal injuries: