MARKANDAN Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Aggrieved over the conviction and sentence imposed on the appellant dated 04.06.2008 made in S.C.No.51 of 2008 on the file of the Additional District and Sessions Judge, Fast Track Court, Ramanathapuram, the present appeal is filed.

(2.) The brief facts of the prosecution are as follows:-

(3.) P.W.9,Sub Inspector of Police recorded the statement of P.W.1 attached to the Tiruopalaikudi Police Station and registered a case in Crime No.94 of 2007 under Section 307 I.P.C. Ex.P8 is the First Information Report. P.W.10 took up the investigation and examined P.W.1 and also recorded the statement and prepared Observation Mahazar/Ex.P2, Athakshi Mahazar/Ex.P4 and rough sketch/Ex.P9 and arrested the accused on 21.06.2007 and also recovered iron rod. Thereafter, P.W.11 continued the investigation and after examining the Medical Officer, he laid final report against the accused.