JAYARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Jayaraj, appellant (A-1), and six others (to be hereinafter called A-2, A-3, A-4, A-5, A-6 and A-7) were tried by the Sessions Judge, Tirunelveli for causing the death of Pattu Nadar and attempting the murder of Cruz Manickam. In Addition, A-2 to A-7 were charged under Section 147 and A-1 under Section 148, Penal Code. The trial Judge, acquitted all the accused of all the charges framed against them.

(2.) On appeal by the State, the High Court of Madras, set aside the acquittal of A-1 and convicted him under Section 302, Penal Code for the murder of Pattu Nadar and sentenced him to imprisonment for life. The High Court maintained the acquittal of A-2 and A-3 on the murder charge but convicted each of the two under Section 323, Penal Code, the former causing simple hurt to the deceased and the latter for causing simple hurt to PW 3, and sentenced each of them to pay a fine of Rs. 50/- or, in default to undergo one month's further rigorous imprisonment. The acquittal of A-4 to A-7 on all the charges was upheld.

(3.) Hence this appeal by A-1.