THIAGU @ THIAGARAJAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused in SC No. 252 of 2011 on the file of the Additional District and Sessions Judge (FTC II), Chennai is the appellant herein. He stood charged for the offences under Sections 294(b) and 307 IPC. By a Judgment dated 04.01.2012, the trial court convicted the appellant and sentenced to undergo 5 years of simple imprisonment and to pay a fine of Rs. 2,000/- in default to undergo simple imprisonment for 3 months under section 326 IPC. Now challenging the above conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) Pw 10 Manoharan, the then Inspector of Police, on receipt of the First Information Report went over to the place of occurrence and in the presence of PW 7 Hussain and one Rajkumar, he prepared an Observation Mahazar and Rough Sketch under Ex.P.4 and Ex.P.8 respectively. He has examined the injured in the Hospital at about 14.50 hours, and he recovered the M.O.2 nighty from the injured under Ex.P.3 Seizure Mahazar. He examined the witnesses and recorded their statements.