- (1.) CHALLENGE is made to the judgment of the Principal Sessions Division, Erode made in S. C. No. 56 of 2007 whereby the sole accused stood charged, tried and found guilty as per the charge of murder and awarded life imprisonment along with fine and default sentence.
(2.) THE short facts necessary for the disposal of this appeal can be stated thus: (a) P. W. 1 is the resident of Pollachi Main Road, Ponnapuram. On 23. 1. 2007 at 8. 00 p. m. , the deceased Arumugham was quarrelling with his mother, at that time, the accused questioned him, "are you a man, quarrelling with your mother?". There was wordy alternation between the accused and the deceased. Thereafter, the accused left the place and after 15 minutes he came back again. The deceased warned him that it was his family affair and that he should not interfere. Again, there was wordy altercation between the accused and the deceased. The accused took a knife and attacked the deceased on the chest and on different parts of the body. P. W. 1 raised distress cry. The accused ran away from the place of occurrence. Immediately, the other witnesses gathered there. P. Ws. 2, 3, 4, 5 and 7 were all occurrence witnesses. (b) On 23. 1. 2007 at about 10. 40 hours, when P. W. 14 Sub Inspector of Police was on duty, P. W. 1 appeared before him and gave Ex. P1 report. On the strength of which, a case came to be registered in crime No. 64/2007 under section 302 I. P. C. The express F. I. R. Ex. P15 was dispatched to Court. (c) P. W. 16 Inspector of Police of that circle took up investigation. He proceeded to the spot, made an inspection and prepared the observation Mahazar Ex. P. 2 and drew a rough sketch Ex. P. 18 in the presence of witnesses. He conducted inquest on the dead body of the deceased and prepared the Inquest report, Ex. P. 19. Thereafter, the dead body was sent for post mortem. (d) P. W. 15, doctor attached to the Government Hospital,dharapuram, conducted autopsy on the dead body of the deceased and issued post mortem certificate, ex. P17 wherein he has opined that the deceased would have died of injury to the vital organ causing shock and haemorrhage between 12 to 24 hours prior to autopsy. (e) Pending investigation, the accused was arrested. He came forward to give confessional statement on 25. 1. 2007. The same was recorded and the admissible part of the same was marked as Ex. P4. Following the confessional statement, the accused produced M. Os. 1, 5 and 6 which were recovered under a cover of mahazar. The accused had also sustained injuries. Thus, he was taken to the Hospital. P. W. 11, doctor medically examined him and gave treatment. Thereafter, the accused was sent for judicial remand. All the material objects recovered from the place of occurrence, from the dead body of the deceased and recovered from the accused, pursuant to the confessional statement, were all subjected to chemical analysis which resulted in Ex. P. 11 chemical report and exs. P. 12 and 13 serologist report. On completion of the investigation, the investigating officer filed a final report. (f) The case was committed to the court of Sessions. Necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined 16 witnesses and relied on 19 exhibits and 13 material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under section 313 cr. P. C. as to the incriminating circumstances found in the prosecution witnesses and he denied them as false. No defence witnesses were examined. On hearing the arguments advanced on either side, the trial Court found the accused guilty of murder and awarded life imprisonment along with fine and default sentence. Hence, this appeal at the instance of the appellant.
(3.) ADVANCING the arguments on behalf of the appellant, the learned counsel would submit that in the instant, the prosecution, though examined 7 witnesses as eye witnesses, only P. Ws 1 to 3 have spoken in favour of the prosecution. P. W. 1 is the wife of the deceased and she is an interested witness. When the evidence of P. Ws. 2 and 3 is scrutinised it would show that there are lot of discrepancies on the material particulars. Hence, their evidence is inconsistent. Therefore, the trial Court should have rejected their evidence. Insofar as the ocular testimony of these witnesses is concerned, it did not corroborate with the medical evidence canvassed. Further, in the instant case, the accused has sustained injuries and the injuries were actually found and spoken by a doctor. P. W. 11, doctor have noted the injuries on the head of the accused and those injuries could not have been caused without a weapon. The injuries sustained by the accused was not explained. Hence, the prosecution has miserably failed to prove the genesis of the occurrence and the non-explanation of the injuries on the accused would be suffice to reject the prosecution case. For that proposition the learned counsel relied on the decision of the Apex court reported in AIR 1976 Supreme Court 2263 (Lakshmi Singh v. State of Bihar ). The learned counsel would add that the trial Court has taken an erroneous view and found the accused guilty. Hence, the accused has got to be acquitted in the hands of this Court.;