NATARAJ Vs. STATE

JUDGEMENT

(1.) The appellants are the accused in S.C.No.159 of 2011 on the file of the Additional Sessions Judge (Fast Track Court No.1) Coimbatore. The trial Court held them guilty of offences under Sec. 307 of I.P.C. Sentenced them to undergo 5 years R.I and to pay a fine of Rs.1000.00 each, in default to undergo 1 year R.I.

(2.) The prosecution case is that on 17.10.2010, at about 7.00 p.m near Tiruppur Railway Goods shed, A1-Nataraj stabbed Venkatesan in his abdomen twice and cut his chin with knife for not giving money to buy liquor. A2-Mohan @ Mohanraj who accompanies A1-Nataraj rolled Venkatesan in the ground. Later Venkatesan was found unconscious stage. He was taken to the Coimbatore Medical College Hospital for treatment. The next day about 00.15 hrs, Pothanoor Railway Police received the intimation from the Hospital about the admission of Venkatesan in the Hospital. PW.8 Mylerum Perumal, Sub-Inspector of Police went to the hospital recorded the statement of the victim Venkatesan and came to the station and registered the F.I.R. at about 9.30 am. PW.9 Manikam, Inspector of Police took up the investigation. On 07.11.2010 arrested A1-Nataraj. Based on the confession statement of A1, the Knife used for the crime was recovered. The next day A2-Mohan @ Mohanraj was arrested. The confession statements of A1 and A2 disclosed their involvement in the crime.

(3.) On completion of the investigation, final report against A1 and A2 was filed. The Additional Sessions Judge on committal, framed charges under Sec. 307 of I.P.C and tried the accused.