STATE Vs. SHANMUGA PERUMAL

JUDGEMENT

(1.) THE appeal and the revision are directed against the judgment of acquittal passed in SC No. 121/ 02 by the Additional District Sessions Judge (Fast Track Court IV), Bhavani dated 13. 01. Z003.

(2.) THE appeal has been preferred by the state. The criminal revision case has been filed by PW1, the de facto complainant against the said judgment.

(3.) THE case of the prosecution is that on 15. 1. 2002 at about 11. 00 a. m. the accused who is a close relative of the deceased had with intention to commit murder of vasantha Kumari trespassed into the house in Door No. 41, Royal Theatre Road, bhavani with a knife in his hands caused injuries on the neck, chest. , throat and hands of the said Vasantha Kumari and the deceased had succumbed to the injuries on the way to the hospital and thereby committed murder and after causing injuries on the body of Vasantha Kumari the accused had searched in the almirah and took away a cash of Rs. 7,500 and thereby committed offences under Section 449, 302 and 392 ipc.