RAJENDRAN Vs. STATE

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.233 of 2009 on the file of the learned Additional District and Sessions Judge (Fast Tract Court No.IV), Chennai. He stood charged for the offences under Sections 324, 326, 307 and 506(ii) r/w 34 of IPC. Along with the appellant, 3 other accused were arrayed as A-2 to A-4 and they are facing the trial for the above charges. By a judgment dated 08.03.2010, the trial court acquitted the other accused and convicted the appellant alone for the offences under Sections 341 and 326 of IPC and sentenced him to pay a fine of Rs.500/-, in default to undergo 2 months Simple Imprisonment for the offence under section 341 of IPC. He has further convicted and sentenced to undergo 2 years Rigorous Imprisonment and to pay a fine of Rs.1,000/-, in default to undergo 3 months Simple Imprisonment for the offence under Section 326 of IPC. Challenging the said conviction and sentence, the appellant is before this Court with the present appeal.

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

(3.) After registration of the case, he went to the scene of occurrence and in the presence of P.W.5 (Raja) and P.W.8 (Ezhumalai), he prepared an Observation Mahazar under Ex.P.9. Further, he drawn the rough sketch under Ex.P.10. He examined the witnesses and recorded their statements. Further, on the same day, he examined the Doctor and received the copy of the accident information report.