D.THAMODARAN Vs. KANDASAMY

JUDGEMENT

(1.) This appeal, by special leave, has been directed against the judgment and order dated 30.07.2010 passed by the High Court of Judicature at Madras in Criminal Appeal No.1030 of 2003, whereby the High Court allowed the criminal appeal filed by respondent No.1 herein and acquitted him.

(2.) The facts of this case, as unfolded by the prosecution, are that the appellant (PW1) was running a Soda Factory under the name and style of "Suvai" and the 1st respondent herein was also running a Soda Factory under the name and style of "Rusi". As the soda bottles of the 1st respondent were said to have been used by the appellant, their relations were strained and consequently there was enmity between them.

(3.) On 13.04.2002 at about 9.00 pm, when the appellant (PW1) was talking with Nedunchezhian (PW2), Iyengar (PW4) and Ramesh (PW5) at the Bus Stand near the Ladapuram Mariamman Temple, accused Nos.1 to 6 came there and accused No.1 (1st respondent herein) questioned the appellant as to how the soda bottles from his factory had come to the appellant's factory. Soon the argument between them grew hot and the appellant was surrounded by accused Nos.2 to 6. Accused No.1 abused the appellant and started beating him. Then the father of the appellant Durairaj (deceased) came there and tried to dispel the quarrel and pacify them. At that point of time, it is alleged that respondent No.1 ran to the mini lorry parked nearby and took out an iron rod (used for removing tyres) and gave a blow on the head of Durairaj. Durairaj fell down, bleeding with injuries, and was taken to the hospital but he was declared dead. There were other allegations of beating, stone pelting, beatings by glass tumbler, wooden canes given by the other accused persons and PW1 and PW2 also suffered injuries. On hearing the hue and cry, the village people gathered at the place of occurrence. The appellant lodged the report same day at 11.30 p.m. at the Perambalur Police Station and the case was registered as Crime No.174 of 2002 for offences under Sections 147, 148, 323, 302 and 341 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC"). The accused persons were arrested on 18.04.2002, and the alleged recovery of the weapon was made at the instance of Respondent No.1.