KANNAN Vs. STATE

JUDGEMENT

(1.) These appeals have been filed by the appellants/ accused Nos.1 to 4 as against the conviction and sentence, dtd. 12/11/2019, made in S.C.No. 294 of 2017, by the learned I Additional District and Sessions Judge, Madurai.

(2.) The appellants/A1 to A4 stood convicted and sentenced to undergo imprisonment as detailed hereunder:

(3.) It is the case of the prosecution that the deceased Balamurugan brother of P.W.1 was attacked by the accused and succumbed to injuries. P.W.17, after receipt of the complaint-Ex.P.16, registered a case in Crime No.87 of 2016, for the offences under Ss. 341, 294(b), 506(ii) and 302 IPC under Ex.P17-FIR and took up the case for investigation, went to the place of occurrence, prepared Observation Mahazar-Ex.P18, drew a rough sketch under Ex.P.19 and has seized the bloodstained earth, ordinary earth under Ex.P.20-Seizure Mahazar and has conducted inquest over the dead body and prepared inquest report under Ex.P.21 and sent the body for postmortem. P.W.16, the Medical Officer conducted autopsy and found the following injuries: