RAGHAVA NADAR REGHU Vs. STATE

JUDGEMENT

(1.) 1. This appeal concerns a brutal murder. Nelson aged 32 sustained stab injuries with a dagger, cut injuries with a chopper and fatal blows with an iron rod. He has sustained as many as thirty injuries. He succumbed to the injuries. According to the prosecution this unfortunate event happened on 21-3-1983 at 6. 45 p. m. The fateful incident commenced from the southern room of the house of the deceased Nelson. It ended in the pathway on the western side of his house.

(2.) THE prosecution alleged that the three appellants before us are responsible for the injuries inflicted on the body of the deceased. THEy were indicted for the offence of murder of Nelson and also for trespass under S. 452 IPC. THEy stood the trial before the Sessions Court, Trivandrum. THEy were convicted for the offence of murder under S. 302 read with S. 34 IPC and for the offence of trespass under S. 452 IPC. THE Sessions Court sentenced the accused to undergo rigorous imprisonment for life under S. 302 IPC. & R. I. for five years for the offence under S. 452 IPC. Now, the accused appeal.

(3.) AS soon as Nelson ran away from the room, P. W. 2, bis wife, and P. W. 4, his son, who were also in the room, followed him crying. They cried aloud. P. W. 3 Visalan reached the scene of occurrence and heard the loud cry of P. Ws. 2 and 4. He saw part of the incident. By that time, P. W. 5, the father of the deceased also reached the scene of occurrence. He was also able to see the latter part of the incident. After inflicting several injuries on the body of Nelson, the accused ran away with the weapons.