STATE OF TAMIL NADU Vs. KARUPPUSAMY

JUDGEMENT

(1.) The respondents were accused 1 and 2. They were tried by the learned Sessions Judge of the Tiruchirapalli Division in Sessions Case No. 73 of 1976. Both the accused along with a juvenile Selvaraj were tried for using criminal force on Anjali (Public Witness 1 with the intention of outraging her modesty at about 4.30 p. m. on 28/07/1976 at Pullambadi village, an offence punishable under Section 354 Indian Penal Code. The accused 1 Karuppusamy was also tried for the offence of murder of one Muthusamy of Thappai Village on the same day and at the same time and place, in that, he cut him with an aruval (sickle) and severed his head, an offence punishable under Section 302 Indian Penal Code. The accused 2 Natarajan was also tried under Section 302 read with Section 34 Indian Penal Code in that the murder of Muthusamy was committed by the accused 1, in furtherance of the common intention of both the accused.

(2.) The accused 1 was also tried for an offence of causing disappearence of evidence. In that, the severed head of Muthusamy was concealed in a bush, an offence under Section 201 Indian Penal Code.

(3.) Juvenile Selvaraj who was present at the time of outraging the modesty of Anjali (Public Witness 1 was also tried for an offence under Section 354 Indian Penal Code.