CHINNAN CHETTY Vs. STATE

JUDGEMENT

(1.) THIS criminal appeal has been preferred under Section 378 Cr.P.C. against the judgment of the learned Additional Sessions Judge, Fast Track Court, Dharmpari, made in S.C.No,291 of 2006, dated 7.6.2007.) THIS appeal challenges the judgment of the Sessions Division, Dharmapuri made in S.C.No,291 of 2006 whereby the appellants stood charged, tried and found guilty as follows:

(2.) THE short facts necessary for the disposal of this appeal can be stated as follows:

(3.) ADDED further learned counsel, P.W.4 would claim that he was the neighbor of the deceased. From the evidence of P.W.4 and also from the evidence of P.W.2 it would be quite clear that P.W.2 did not take the deceased to the hospital but the police came to the scene of occurrence which would indicate that the police had the knowledge of the occurrence even earlier. The occurrence, according to the prosecution, has taken place at 5.30 p.m. on 26.10.1997 and the deceased was immediately taken to hospital by P.W.2 but as per Ex.P2 accident register issued in the Government Hospital, Palacode, the deceased was admitted in the hospital at 1.15 a.m. on 27.10.1997 and no explanation was forth coming from the prosecution n that regard.