V.MEENAKSHI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original petition has been filed by the petitioner seeking for conducting further investigation in Crime No.255 of 2017.

(2.) It is seen from records that on 18.04.2017, the petitioner's husband Velayudham was attacked and murdered. The petitioner preferred a complaint before the Kadambathur Police Station and an FIR was registered in Crime No.255 of 2017 for an offence under section 302 of IPC. The respondents 2 to 7 were arrested by the concerned police in the course of investigation.

(3.) It is the complaint of the petitioner that right from the beginning, the investigation was not going in the right path and all attempts were made to somehow get an acquittal for the accused persons. A final report came to be filed in this case on 03.07.2017. The allegations made in the final report reads as follows. "The deceased Velayudham used to going for jogging during the morning hours and also answering for his call of nature at the Adigathur lake which was almost dried. That on 18.04.2017 between 8.00 hrs to 09.30 hrs at Adigathur lake Kadambathur post Tirullur Taluk and District within the local limits of B3 Kadambathur Police Station in pursuance of the Criminal conspiracy of A1 to A6 while A3 pickedup an auto driven by A6 Suresh @ Vanakkam Suresh bearing registration Number TN 20 CL 3097 to the Adigathur lake along with three knives which were offered by A1 to A3 kept in the said auto and went to the spot, wherein said A6 who being an auto driver dropped A3 at the near by place where the occurrence was taken place. While the said Velayudham while answering his call of nature in the Adigathur lake while A3 given a signal to the A4 and A5 as the said Velayudham was available in the spot at that time said A4 and A5 as the said Velayudham was available in the spot at that time said A4 and A5 coming near to Velayudham (since deceased) and both were armed with knives and uttered against him by saying "...Vernacular Text Omitted..." while said A3 aimed to cut him with a knife when the said deceased advocate Velayudham came at his side at the same time A3 with the knife cut him on his left side neck suddenly A4 stabbed him with the knife on his back as well A5 also stabbed with knife on his back meantime A3 aimed with the knife to cut his neck while advocate Velayudham guarded the attack by his left hand the cut was fell on his left hand and A5 Yuvaraj stabbed with knife on his left side of the chest and thus said Velayudham by making cries and fell on the floor meantime said A3 again stabbed on his middle of the chest with the knife indiscriminately the said Velayudham died on the spot. Thereby the accused A1 to A6 knowingly and intentionally committed murder of said deceased Velayudham and thereby A1 to A6 appear to have committed an offence of murder punishable U/s 302 IPC r/w 120(B) IPC ."