OCHATHEVAR Vs. STATE

JUDGEMENT

(1.) Muthiah Thevar was a much married person. He and one of his wives along with one of his sons were murdered by a gang of assailants led by yet another son of Muthiah Thevar during the wee hours of 18-9-1985. The trial Court convicted four accused persons. Two among them were convicted for murder and the remaining two were convicted for the offence of murder read with S. 34 of the I.P.C. and all were sentenced to imprisonment for life each. The High Court confirmed the conviction and sentence and dismissed the appeals filed by them.

(2.) P.W. 1 and P.W. 4 are the daughters of Muthiah Thevar. They were also injured in the incident. They identified the accused as the real assailants, all of whom were armed with lethal weapons like Aruval and iron rod.

(3.) As the trial Court and the High Court concurrently found that the four accused persons have barged into the house of the deceased, killed the three and injured two others, there was little scope for this Court in an appeal under Art. 136 of the Constitution to interfere with.