PALANISAMY Vs. STATE

JUDGEMENT

(1.) The Appellants have filed this Appeal challenging the conviction and sentence made in S.C.No.121 of 2014 on the file of IV Additional District and Sessions Court, Coimbatore, dtd. 11/4/2017.

(2.) The facts of the case in brief: The accused is a resident of Selvapuram Coimbatore and he was working as a Mason. P.W.2 Ayishammal and her husband Abuthahir were residing at Erode along with their two sons Jamaaludin (PW1) and Kamaaludin (the deceased). Due to misunderstanding between PW.2 and her husband, they got separated and thereafter PW.2 developed relationship with the accused and lived with him along with her two children, at Coimbatore. After the deceased Kamaluddin got married, he was living at Palakadu, Kerala along with his family by doing baniyan business. He kept touch with his biological father Abuthahir also while he was doing the said business. He used to come to Coimbatore to visit his mother PW.2.

(3.) The brief facts of the case as it emerged from the evidence on the side of the prosecution: -