Madras High Court
Suresh @ Surendra vs State Rep By on 20 August, 2014
Author: P.N.Prakash
Bench: S.Rajeswaran, P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 20..08..2014 CORAM: THE HONOURABLE MR . JUSTICE S.RAJESWARAN AND THE HONOURABLE MR. JUSTICE P.N.PRAKASH Criminal Appeal No.374 of 2012 Suresh @ Surendra ... Appellant -Vs- State rep by The Inspector of Police B9, Saravanampatty Police Station Coimbatore District Cr.No.150 of 2003. ... Respondent This Criminal Appeal has been preferred to set aside the judgment and sentence passed in S.C.No.241/2004 on the file of the Additional District and Sessions Judge, Fast Track Court No.III, Coimbatore, dated 17.02.2006 and set aside the same and acquit the appellant herein. For Appellant : Mr.Philip Ravindran Jesudass For Respondent : Mr.V.M.R.Rajendran Additional Public Prosecutor J U D G M E N T
P.N.PRAKASH, J.
Suresh [A3], who was tried and convicted along with Arockiyasamy [A1], Velankani [A2], Kanagaraj [A4] and Jayaseelan Baskaran [A5] in S.C.No.241/2004, on 17.02.2006 by the Additional District and Sessions Judge [Fast Track Court No.3], Coimbatore, is the appellant before us. He was charged and convicted as follows:
(a) U/s 302 IPC [2 counts] to undergo double life imprisonment;
(b) U/s 392 IPC to undergo 7 years Rigorous Imprisonment and pay a fine of Rs.1,000/-, in default, to undergo Rigorous Imprisonment for four months.
2. This Court heard the appeal filed by Velankani [A2] in Crl.A.No.679/2009 and dismissed the same on 15.09.2010, thereby confirming the conviction and sentence imposed by the trial Court. It appears that Arockiyasamy [A1] and Kanagaraj [A4] have not chosen to prefer any appeal. It is also reported by the learned Additional Public Prosecutor that Jayaseelan Baskaran [A5] had died in prison after the trial Court verdict.
3. It is the case of the prosecution that on 20.04.2003, A1 to A5 entered the house of one Velusamy and after committing the murder of Velusamy [D1] and his wife Rajalakshmi [D2], decamped with jewellery and cash from their house. The prosecution case begins with Velumayilsamy [P.W.1], who is the nephew of Velusamy [D1]. On 20.04.2003, Velumayilsamy [P.W.1] went to the house of the deceased to make a courtesy call, as D1 had just then undergone an eye surgery. When Velumayilsamy [P.W.1] went into the house around 6 o'clock in the evening, the house doors were opened. He went in search of Rajalakshmi, his aunt and did not find her in the front rooms. He found blood near the doorway of the bathroom and when he peeped in, he found his uncle Velusamy [D1] lying there dead. He also found Rajalakshmi [D2] his aunt, lying dead in the house. He saw the bureaus open. He panicked and came out of the house and called one Kumarasamy [not examined]. When Kumarasamy came, Velumayilsamy [P.W.1] took him into the house and showed him the bodies of the deceased. Thereafter, he went to B9 Police Station and lodged a written complaint [Ex.P1], which was received by the Inspector of Police, Natarajan [P.W.18], who registered a case in Sararvanampatti Police Station Cr.No.150/2003 under Sections 302 and 380 IPC at 19.45 hrs and prepared the printed FIR [Ex.P41].
[a] The complaint and the printed FIR reached the jurisdictional Magistrate at 6.20 a.m. on 21.04.2003, as could be seen from the endorsement thereon. As he was only the incharge Inspector of the station, the investigation was taken over by the regular Inspector, Thangadurai [P.W.20]. The Investigating Officer went to the place of occurrence and in the presence of witnesses Selvaraj [P.W.4] and Mani [not examined] prepared the Observation Mahazar [Ex.P4] and the Rough Sketch [Ex.P43]. He also examined Velumayilsamy [P.W.1], Pattish Praveen [P.W.2], Jayaprakash [not examined] Vidya [not examined], Manonmani [P.W.3], Kumarasamy [not examined], Selvaraj [P.W.4] and Mani [not examined] and recorded their statements. In the presence of panchayatdars he conducted inquest over the dead bodies and the Inquest Reports are Ex.P44 [relating to Rajalakshmi] and Ex.P45 [relating to Velusamy]. He despatched both the bodies to a Government Medical College Hospital, Coimbatore for post-mortem. Autopsy on the bodies was performed by Dr.Sundarraj [P.W.11] and the Post-mortem certificates are Ex.P11 [Velusamy] and Ex.P14 [Rajalakshmi].
[b] In his evidence as well in the Post-mortem Certificate of Velusamy [Ex.P11], Dr.Sundarraj [P.W.11] has noted as follows:
"External injuries:
(1) Transversely oblique cut injury of 24 x 6 - 2 cms seen over front and sides of neck. The left lateral end of the wound is 6 cms below left mastoid and right lateral end of the wound is 8 cms below right angle of mandible. The wound exposes the underlying cut muscles, vessels and nerves, cut trachea and oesophagus and partial cut in the underlying C5 vertebra along the line of the wound.
(2) Transversely oblique incised wound of 4 x 1.5 cms muscle deep in the postero lateral aspect of left side of neck with tailing in the anterior end of the wound. The middle of the wound is 8 cms below left mastoid.
(3) Abrasions seen in the following regions:
- 1 x 0.5 cm seen over left lateral aspect of dorsum of nose. - 4 x 1 cm just lateral to right eye - 2 x 1 cms and 4 x 1 - 0.5 cm over left cheek - 5 x 1 cms over superior aspect of right shoulder - 6 x 2 cms over left clavicular region - 2.5 x 1 cms over left supra clavicular region - 3 x 1 cms, 2 x 1 cms and 1 x 1 cm over back of right elbow. - 3 x 1 cms over back of left elbow - 5 x 3 cms over dorsum of proximal third of left forearm - 2 x 1 cms over front of left knee - 1 x 1 cm over front of right knee - Linear abrasion of 5 x 0.5 cms involving right side of lower part of face and right side of upper part of neck, 4 x 0.5 cms over right cheek and 5 x 0.5 cms over left cheek. Other findings: - Pleural and peritoneal cavities empty - Lungs cut section pale - Hyoid bone intact - Heart chambers empty. Coronaries patent - Stomach contains 250 gms of partially digested cooked food particles. No specific smell. Mucosa pale. - Small intestine contains 30 ml of bile staine flud. No specific smell. Mucosa pale. - Liver, spleen, kidneys and brain cut section pale. - Urinary bladder empty. Sample of blood preserved. Viscera preserved for chemical analysis." In his opinion he has stated:
"Opinion : The deceased would appear to have died of haemorrhage and shock due to cut injury neck [Injury No.1]."
[c] Similarly in his evidence as well as in the Post-mortem Certificate [Ex.P14] relating the Rajalakshmi, Dr.Sundaraj [P.W.11] has stated as follows:
"External injuries:
1. Transversely oblique cut injury of 11 x 3 cms in the front and left lateral aspect of neck. The anterior lower end of the wound is 8cms below chin and 1 cm right of mid line. The posterior upper end is 8 cms below left mastoid. Underlying muscles, vessels, (including major blood vessels in the left side of neck) and nerves found cut along the line of the injury to a depth of 3.5 cms. The deepest part of the wound is close to the posterior end and was tapering to skin deep in the anterior end.
2. Transversely oblique faint pressure mark of 5 x 1 cms seen over front of right side of neck. The medial end of the mark is 10 cms below chin and 1 cm right of mid line. On dissection intermittent faint bruising seen beneath the skin the pressure mark area.
3. Vertically oblique incised wound of 3 x 1 cm subcutaneous tissue deep over right mandibular region with tailing in the lower end. The lower outer end of the wound is 8 cms right of chin.
4. Transversely oblique incised wound of 9 x 0.5 cms subcutaneous tissue - skin deep with tailing in the medial aspect seen over left lateral aspect of neck. The middle of the wound is 7 cms below left angle of mandible.
5. Transversely oblique incised wound of 6 x 1.5 cms subcutaneous tissue deep seen in the front of neck with tailing on the right side. The left upper end of the wound is 9 cms below chin and 2 cms left of mid line.
6. Transversely oblique incised would of 2.5 x 0.5 cms subcutaneous tissue deep in the right infraclavicular region with tailing on the right end. The upper outer end is 10 cms from the lateral end of right clavicle [below and medial to]
7. Transversely oblique incised would of 2 x 0.5 cms skin deep seen over middle of dorsum of right hand with tailing in the medial end.
8. Oblique incised would of 1.5 x 0.2 cm skin deep over middle of palmar aspect of right index finger with tailing in the medial end.
9. Oblique incised would of 1 x 0.2 cm skin deep over middle of palmar aspect of right middle finger with tailing in the medial aspect.
10. Abrasions seen in the following regions : 1 x 21 cm over tip of nose, 0.5 x 0.5 cm over left side, 2 x 1 cm over right side of upper lip, 2.5 x 1c cms over left side of upper lip and 1 x 1 cm lateral aspect of dorsum of right hand.
..... ......
Opinion: The deceased would appear to have died of haemorrhage and shock due to cut injury in the neck [injury no.1]"
[d] The Investigating Officer requisitioned the services of Dr.Dhanabagyam [P.W.16], the Scientific Officer, to assist him for collecting clue materials from the place of occurrence. In the presence of witnesses Selvaraj [P.W.4] and Mani [not examined], the Investigating Officer seized from the place where the body of Rajalakshmi was lying, the following items, under the cover of Mahazar [Ex.P5]:
1 slipper a cloth tape earth with and without blood stains .
[e] From the place where the body of Velusamy [D1] was found, the Investigating Officer recovered the following items, under the cover of Mahazar [Ex.P6]:
a blood stained green colour lungi [M.O.10] blood stained Mosaic pieces [M.O.13] Mosaic without blood stains [M.O.14] 3 feet long cot tape with blood stains [M.O.11]; and a blood stained tape measuring 1-1/2 feet which is used for tying cot [M.O.12] .
He had the photographer brought to the place of occurrence and took photographs which are marked as M.O.31 and 32 series.
[f] On 21.04.2003, he despatched the seized articles to the Court. On 22.04.2003. Pattish Praveen [P.W.2], the son of the deceased handed over a list of items [Ex.P3] which were found missing in his house and that list included Titan Wrist Watch [M.O.1], Gold Bangles [M.O.3] and Rs.30,000/- cash. He also collected from Pattish Praveen [P.W.2] a letter pad sheet with quotations for whitewashing the house, which was marked as Ex.P2.
[g] After the post-mortem of Rajalakshmi, the Investigating Officer collected the blood stained blouse [M.O.33], blood stained saree [M.O.34] and the blood stained skirt [M.O.35] with a report [Ex.P47] from Police Constable Usha, who collected the body after post-mortem. Similarly, after the post-mortem of Velusamy, the Investigating Officer collected a blood stained white underwear [M.O.36] with a Special Report [Ex.P48] from Police Constable Muniakumar, who collected the body after post-mortem.
[h] On 23.04.2003, he recorded the statement of Dr.Sundarraj [P.W.11] and Shanmugam [P.W.12]. On 25.04.2003, he recorded the statement of Mylsamy [P.W.7] and Punjab Palnisamy [P.W.14]. On 27.04.2003 he arrested Kanagaraj [A4] around 19.00 hrs and recorded his confession statement, in the presence of Rangasamy [not examined] and Alagu Pichai [P.W.10]. From the confession statement given by Kanagaraj [A4], he learnt about Arockiyasamy [A1], Velankani [A2] and Suresh [A3]. On the admissible portion of the confession statement of Kanagaraj [A4], the Investigating Officer recovered gold bangles [a part of M.O.3 series] under the cover of Mahazar [Ex.P8]. He also recovered the jeans pant [M.O.15] and Shirt [M.O.16] that was allegedly worn by Kanagaraj [A4] at the time of incident and these items were found to contain blood stains. The recovery was done under the cover of Mahazar [Ex.P9]. On 30.04.2013 around 11.30 a.m. Arockiyasamy [A1] and Jayaseelan Baskaran [A5] were arrested by the police and in the presence of witnesses Shanmugam [P.W.12] and Sakthivel [not examined], the confession statements of Arockiyasamy [A1] and Jayaseelan Baskaran [A5] were recorded. Based on the admissible portion of the confession statement of Arockiyasamy [A1], the police seized a blood stained shirt [M.O.18] and the blood stained knife [M.O.17], gold bangles [M.O.3 series] and a watch [M.O.1]. It appears that from the confession statement of Arockiyasamy [A1], the police also recovered the dead body of one Martin, in respect of whose death, a case in Perur Police Station was already registered.
[i] On 01.05.2003 at 9.15 a.m., the police arrested Suresh [A3] the appellant herein, in the presence of Punjab Palanisamy [P.W.14] and Nagaraj [not examined] and recorded his confession statement. A sum of Rs.2350/- [M.O.27 series] and a gold bangle [a part of M.O.3 series] were recovered from the appellant under the cover of mahazar [Ex.P27]. Based on the admissible portion of the confession statement of the appellant, the police seized a blood stained shirt [M.O.28], a blood stained grey colour pant [M.O.29] and a blood stained hacksaw blade [M.O.30] under the cover of Mahazar [Ex.P28] in the presence of witnesses Punjab Palanisamy [P.W.14] and Nagaraj [not examined]. Thereafter, the appellant was produced before the jurisdictional Magistrate, who remanded him to judicial custody.
[j] On 02.05.2003 around 10.15 a.m., the police arrested Velankani [A2] in the presence of witnesses Rangarajan [not examined] and Dhandapani [P.W.13] and recorded his confession statement. They recovered from him Rs.8150/- [M.O.23 series], a watch [ M.O.1] and a gold ring with green stone embedded [M.O.22]. The police also recovered the blood stained clothes that were worn by him at the time of incident. The police took steps for conducting Test Identification Parade and on the orders of the Chief Judicial Magistrate, Test Identification Parade was conducted by Thiru Justin David [P.W.19], Judicial Magistrate No.V, Coimbatore on 12.05.2003, wherein Sikkandar Basha [P.W.6] identified the appellant Suresh in the parade. The report of the Test Identification Parade was marked through Thiru Justin David [P.W.19] is Ex.P40.
[k] After examining the post-mortem Doctor and other witnesses, the Investigating Officer filed a final report against A1 to A5 for offences under Section 302 IPC [2 counts] and Section 380 IPC and against A1 under Section 201 and against A5 under Section 201 r/w 109, r/w 302, 380 IPC before the Judicial Magistrate No.II, Coimbatore, who took the same on file in PRC No.153/2003. When the accused were produced before him, the provisions of Section 207 Cr.P.C were complied with and the case was committed to the Court of Sessions, where four charges were framed against the five accused. The accused pleaded not guilty of the charges and the prosecution examined 20 witnesses, marked 48 Exhibits and 36 material Objects. When the accused were questioned about the incriminating circumstances under Section 313 Cr.P.C. they denied the same. No witness was examined on behalf of the accused. The trial Court after hearing the parties and appraising the evidence on record, convicted and sentence the appellant as aforesaid and hence, this appeal.
3. Heard the learned counsel for the appellant and the learned Additional Public Prosecutor appearing for the State.
4. The prosecution has satisfactorily proved from the evidence of Velumayilsamy [P.W.1], Pattish Praveen [P.W.2], Thangadurai [P.W.20] and Dr.M.Sundarraj [P.W.11] that, on 20.04.2003 Velusamy [D1] and Rajalakshmi [D2] were murdered in the house between 4.00 p.m. and 5.00 p.m. The defence is also not seriously disputing the factum of homicidal death.
5. The leaned counsel for the appellant submitted that the prosecution had not proved that it was a murder for gain. In support of this argument, he drew our attention to the Inquest Report [Ex.P44] of Rajalakshmi, especially to column 7, wherein it is stated that, 'Rajalakshmi's dead body had the following jewellery
(a) gold thali
(b) Ear studs with red stones
(c) a nose pin with a stone
(d) a gold ring in the right ring finger, and
(e) a silver toe ring [metti] in the middle toe, normally worn by married woman.' Based on this he contended that, had the accused committed the crime for gain, they would not have left the jewellery. We are not able to agree with this submission, because in column 9 of the Inquest Report [Ex.P44] it is clearly stated that, the bureau was in the open position and 5-1/4 sovereign gold bangles, gold chain with watch and cash of Rs.30,000/- were missing. At the time of Inquest, the police have examined Pattish Praveen [P.W.2] the son of the deceased and Manonmani [P.W.3] the sister of the deceased Rajalakshmi. Just because the body of Rajalakshmi had some jewellery, which perhaps the accused were not able to remove, we cannot conclude that it was not a murder for gain in the teeth of the overwhelming evidence, namely the recovery of jewellery belonging to the deceased from various accused and their identification by Pattish Praveen [P.W.2] in his evidence before the Court.
6. Apart from the recovery of currency notes Rs.2350 [M.O.27], some gold bangles [M.O.3 series] based on the disclosure statement of the appellant, we also have the evidence of Sikkandar Basha [P.W.6], who had seen the four accused, including the appellant herein, in the house of the deceased at around 4.30 p.m. on the fateful day. Sikkandar Basha [P.W.6] in his evidence stated that, he is running a Biriyani Hotel near the house of the deceased, which premises belongs to the deceased Velusamy and Rajalakshmi. He has stated that he would open the shop everyday at 10.00 in the morning and close it around 10.30 in the night. On Sundays, he would open the hotel at 10.30 and run it till 4.00 in the evening. On 20.04.2003, he opened the hotel and at around 3 o'clock in the evening he was preparing to close the shop for the day, as it was a Sunday, before which, he had put the vessels near the public tap for washing. As there were too many people around for taking water from the public tap, he went to the house of his landlord [the deceased], for taking water from their pipe. At that time, he saw Velusamy the deceased, talking to four persons. One of them was standing near Velusamy and was discussing with him about some whitewashing problem by pointing to the walls. When Velusamy asked P.W.6 as to why he has come, he told him that he has come to take water, as there were four or five people standing with their vessels near the public tap for drawing water. He also saw Rajalakshmi standing outside the house. In his evidence he stated that out of the four persons he saw, one was little plumpy, one was sporting a beard and they were all about 22 years of age and two of them were wearing pant and T-Shirt. He collected water from their house and after completing his work, he closed the shop and left for his house in Podhanur, which is little away from Coimbatore. On the next day, when he learnt of this incident from the newspapers, he rushed to the place and informed the police and gave description of the persons whom he had seen the previous day in the house of the deceased. It may be relevant to state here that the appellant/A3 was arrested by the police on 01.05.2003 and based on his confession statement [Ex.P26], the police recovered cash of Rs.2350/- [M.O.27 series] and bangles [M.O.3 series] in the presence of one Punjab Palanisamy [P.W.14] and Nagaraj [not examined].
7. Punjab Palanisamy [P.W.14] in his evidence before the Court stated that he is into milk business and that on 01.05.2003, while he was with his friend Nagaraj, he was called by the Inspector of Police to be witness to the arrest and body search of the accused Suresh [A3]. From the body search of the accused, cash of Rs.2350/- [M.O.27 series] and gold bangles [M.O.3 series] were recovered under the cover of Mahazar [Ex.P27]. The police also took the accused to a place there where the shirt [M.O.28], pant [M.O.29] and hacksaw blade [M.O.30] were recovered under the cover of Mahazar [Ex.P28], which was witnessed by him and Nagaraj. Pattish Praveen [P.W.2] the son of the deceased has identified the bangles as that belonging to his mother. Punjab Palanisamy was subjected to cross examination on behalf of Suresh [A3]. In his cross examination, he stated that he is into milk business and on that day, he left his house at around 8.30 and was proceeding to Singanallur bus stop along with his friend Nagaraj. He stated that he cannot identify pant and shirt that was worn by Suresh [A3]. He was asked about the difference between hacksaw blade and knife and he gave the description of what an hacksaw blade is. He stated that there are bullock carts in the area where the accused was arrested. He further stated that Suresh [A3] will not be tonsured and moustached so as to be easily identified. This answer was perhaps elicited to impeach the testimony of Sikkandar Basha [P.W.6], but this answer does not in any way discredit the evidence of Sikkandar Basha [P.W.6], who was also cross examined by A3. In his cross examination Sikkandar Basha [P.W.6] stated about the number of persons working in his shop. He has specially stated in the cross examination that the landlord has kept a separate pipe for his tenants to take water. In the cross examination he has further fortified the identification of Suresh [A3] by saying that he was having a beard. When he was asked whether Suresh [A3] was kept along with similar bearded persons in the Test Identification Parade, he stated that three persons with similar beards were made to stand along with Suresh [A3] by the Magistrate and amidst them he identified Suresh [A3].
8. The learned counsel for the appellant submitted that the person who went for the Identification Parade is one Sikkandar Basha, son of Kadar Basha, but whereas, the name of P.W.6 in the deposition is given as Sikkandar Basha, son of Kamal Basha. In this regard, there has not been even an iota of cross examination of P.W.6. In the absence of any cross examination on this point or even suggestion to Sikkandar Basha [P.W.6], we cannot hold that P.W.6 was not the person who participated in the Test Identification Parade.
9. The learned counsel for the appellant further contended that the police had recorded the statement of Sikkandar Basha [P.W.6] on 23.04.2003 and therefore, his evidence becomes suspect. Sikkandar Basha [P.W.6] in his evidence before Court has clearly stated that he went into his landlord's house the next day and told the police what he knew. Just because the Investigating Officer has recorded the statement on 23.04.2003, we cannot say that Sikkandar Basha was a planted witness by the police. Therefore, we have no reasons to disbelieve the identification of the appellant by Sikkandar Basha [P.W.6], both in the Identification Parade as well before the Court which is substantive evidence. The accused has not given any proper explanation when he was questioned under Section 313 Cr.P.C. about the incriminating circumstances and has merely denied everything.
10. Apart from Sikkandar Basha [P.W.6] , Mylsamy [P.W.7] in his evidence stated that, he is a cobbler by profession and has his bunk near the house of the deceased. He knew both the deceased and also Arockiyasamy [A1] who had undertaken whitewashing and painting work of the deceased some time prior to the incident. That on 20.04.2003 around 2.00 in the afternoon, he had seen the four accused in the house of the deceased. Though his evidence with regard to the appellant [A3] is not very strong, we cannot simply brush it aside on the ground that no Test Identification Parade was conducted for this witness to identify the accused. Be that as it may, we are convinced with the cogent evidence given by Sikkandar Basha [P.W.6] as having seen the appellant with the other accused in the house of the deceased at around that time when the offence took place.
11. Yet another signal aspect that has to be borne in mind is, the police came to know about the appellant [A3] only on 27.04.2003 after the arrest of Kanagaraj [A4]. Whereas, the police have recorded the statement of Sikkandar Basha [P.W.6] as early as on 23.04.2003 and the statement has reached the Court on 24.04.2003. If the statement of Sikkandar Basha [P.W.6] has reached the Court after 27.04.2003, there is room for suspicion and he would have been a witness planted by the police. Therefore, we have no good reasons to disbelieve the testimony of Sikkandar Basha [P.W.6], who saw the appellant along with the other accused in the house of the deceased on or about the time of occurrence. Thereafter, there has been recovery of part of M.O.3 bangles from the possession of the appellant by the Investigating Officer under the cover of Mahazar [Ex.P27], which is corroborated by the independent witness Punjab Palanisamy [P.W.14]. The bangles [M.O.3] that was recovered from the appellant find place in Ex.P3 list and they were also identified by Pattish Praveen [P.W.2], son of the deceased. The accused has not given satisfactory explanation as to how the gold bangle of the deceased came to his possession. If this proved fact is seen in the back drop of the evidence of Sikkandar Basha [P.W.6], who had seen the appellant in the house of the deceased around the time, we cannot, but draw an inference that the appellant was part of the gang that committed the murders and robbery.
12. In this regard, we are placing reliance on the judgment of the Supreme Court in Ronny @ Ronald James Alwaris etc. v. State of Maharashtra [1998 (3) supreme 378]:
"31.Apropos the recovery of articles belonging to the Ohols family from the possession of the appellants soon after the robbery and the murder of the deceased (Mr.Mohan Ohol, Mrs.Ruhi Ohol and Mr.Rohan Ohol) which possession has remained unexplained by the appellants, so the presumption under illustration (a) of Section 114 of the Evidence Act will be attracted. It needs no discussion to conclude that the murder and the robbery of the articles were found to be part of the same transaction. The irresistible conclusion would, therefore, be that the appellants and no one else had committed three murders and the robbery."
13. We are also aware of the recent judgment of the Supreme Court in State of Rajasthan vs. Talevar [AIR 2011 SC 2271], wherein, the Supreme Court refused to draw the inference under the illustration (a) of Section 114 of the Evidence Act, because there was no proximity between the date of commission of the offence to the date of recovery and further, that was an appeal against acquittal. In that case, the Supreme Court has referred to Ronny @ Ronald case [cited supra] . In this case, apart from recovery, there is the evidence of Sikkandar Basha [P.W.6], which we have discussed elaborately above.
In fine, we hold that the prosecution has proved the case beyond reasonable doubt. Accordingly, this Criminal Appeal stands dismissed and the sentence and conviction imposed upon the appellant by the trial Court is confirmed.
[S.R.,J.] [P.N.P.,J.]
20..08.2014
Index : Yes
Internet : Yes
gms
To
1.The Inspector of Police
B9, Saravanampatty Police Station
Coimbatore District.
2.The Additional District and Sessions Judge,
Fast Track Court No.III, Coimbatore.
3.The Public Prosecutor
High Court, Chennai.
S.RAJESWARAN, J.
AND
P.N.PRAKASH, J.
gms
Judgment in
Crl.A.No.374 of 2012
20..08..2014