ARIVU ALIAS NATARAJAN Vs. UNION TERRITORY OF PONDICHERRY

JUDGEMENT

(1.) THE appellants in C.ANo.546 of 2004, 569 of 2004 and 752 of 2004 are the accused in S.C.No.3 of 1999, on the file of the II Additional Sessions Judge, Pondicherry. THE appellants in C.A.No.546 of 2004 are A. 17, A. 18 and A. 19 and appellants in C.A.No.659 of 2004 are A.7 and A. 15. THE appellants in C.A.No.756 of 2004 are 1,3 to 5, 8 to 12, 14, 16, 20, 21, 22. THE accused 2, 6 and 13 have died pending trial. All the remaining accused were convicted and sentenced by the trial Court as follows:

(2.) THECASE of the prosecution in brief is as follows:

(3.) THE accused 1 to 5 attacked the deceased Rajendran with Casurina stick on his head and when the deceased Chakravarthy tried to intervene he was also attacked by A.6 to A.9 and deceased Perumal was attacked by A. 10 to A. 13. Others were chased. P.W.2 was attacked by A.8 and A. 10. P.W.3 was attacked by A.3 to A.6. P.W.4 was attacked by A.1, A. 14, A. 15 and A.20. P.W.5 was attacked by A.2, A. 18 and A.19. P.W.6 was attacked by A.10 and A.11. P.W.7 was attacked by A.12 and A.13. P.W.9 was attacked by A.10 to A.13. After attacking with sticks, the accused party ran away from the scene of occurrence. THE deceased Rajendran had died on the spot. THE other deceased Chackravarthy and Perumal and other injured witnesses were taken to the hospital. P.W.1, brother of the deceased was near the body of the deceased.