MANISEKARAN Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal is filed by the appellant as against the Judgment dated 31.12.2009 passed in S.C.No.107/08 on the file of the Additional District Sessions Judge, (Fast Track Court), Kallakurichi.

(2.) The prosecution case is as follows:-

(3.) P.W.9 - a Head Constable received the complaint from P.W.1 and registered a case in Crime No.6 of 2007 for offence under Section 304(ii) IPC. Ex.P.11 is the First Information Report. After receipt of the F.I.R., the Investigating Officer - P.W.10, took up the case for investigation and went to the scene of occurrence. Further, he prepared an Observation Mahazar-Ex.P.5, Rough Sketch-Ex.P.12 and recovered M.O.1-Electric fencing wire with 30 sticks. P.W.10 also conducted inquest over the dead body of the deceased, in the presence of the independent witnesses and issued inquest report- Ex.P.13.