RAKESHKOLANJI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant has filed this appeal seeking to set aside the judgment dated 17.03.2006 made in S.C.No.563 of 2005 by the learned Additional District and Session Judge, Fast Track Court No.II, Chennai-1.

(2.) The appellants are A1 and A2 respectively in the case in S.C.No.563 of 2005. The brief case of the prosecution is as follows:

(3.) P.W.9 is the Sub-Inspector of Police, and F.I.R. Registered in Crime No.455 of 2003 under Sections 341, 323, 307, 506(2) I.P.C. under Ex.P6. The Investigation Officer took up the case for further investigation and then he went to the place of occurrence and prepared an observation mahazar (Ex.P9) and rough sketch Ex.P10 and seized the material under seizure mahazar (Ex.P.11) in presence of independent witnesses and after examining the Medical Officer who treated PW.1 and other witnesses, arrested the accused and filed a final report.