KARTHICK @ KARTHIKEYAN Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused, Karthick @ Karthikeyan, who was tried and convicted in S.C.No.74 of 2011 on11.10.2013 by the III Additional District and Sessions Judge, Cuddalore at Virudhachalam, is the appellant before us. He was charged and convicted as follows: <FRM>JUDGEMENT_1377_TLMAD0_2014_1.html</FRM>

(2.) It is the case of the prosecution that Ramadoss, the deceased, aged about 70 years, was a Siddha doctor, from whose daughter, the appellant appears to have borrowed Rs.1,50,000/- on 22.01.2010. The appellant is a goldsmith by profession, and had taken on rent one room in the second floor of the house belonging to Padmanaban [P.W.1], on a monthly rent of Rs.750/-. The appellant's parents were living separately in another place. On 30.08.2010, around 4.30 p.m. the appellant was found with bleeding injuries in his hand and therefore, P.W.1 had taken him to a nearby hospital where he was treated by Dr.G.Elavazhagan [P.W.8]. Thereafter, the appellant went missing and his parents started searching for him. The portion in the occupation of the appellant was locked and no one was able to contact the appellant over his mobile.

(3.) Heard Mr.A.Padmanaban, learned counsel for the appellant and Mr.V.M.R.Rajendran, learned Additional Public Prosecutor appearing for the State.