VELUCHAMY Vs. STATE

JUDGEMENT

(1.) This appeal is directed as against the Judgment passed in S.C.No.12 of 2021 dtd. 10/8/2022, on the file of the learned Principal Sessions Court / District Court, Karur.

(2.) The case of the prosecution is that on 9/7/2020, during morning hours, the deceased misbehaved with the maternal uncle's daughter of the accused. Therefore, at about 09.30 p.m on the same day, the accused came to the house of the deceased and attacked him with a wooden log. As a result, the deceased fell down and got fainted. Immediately, the deceased was taken to the Government Hospital, Tiruchirappalli, for treatment. He was admitted into the hospital as an inpatient and on 10/7/2020 at about 07.00 p.m., he succumbed to the injuries. On receipt of information from the Government Hospital, Tiruchirappalli, the respondent recorded the statement of P.W.1 and registered the F.I.R in Crime No.600 of 2020 for the offences punishable under Ss. 294(b), 302 and 201 of I.P.C. After completion of investigation, a final report was filed and the same has been taken cognizance by the trial Court.

(3.) In order to bring the charges to home, the prosecution had examined P.W.1 to P.W.10 and marked Ex.P.1 to Ex.P.12. The prosecution produced Material Object M.O.1. On the side of the accused, no witnesses were examined and no documents were produced before the trial Court.