IN RE: PALANIAPPAN Vs. STATE

JUDGEMENT

(1.) THE appellant Palaniappan had been convicted and sentenced to life imprisonment by the learned Additional Sessions Judge of Salem under Section 302, Indian Penal Code, for having murdered one Ramasami.

(2.) NO previous enmity is alleged between the appellant and the deceased Ramasami. P.W. 2, Kandasami is the younger brother of the appellant and the deceased was P.W. 2's brother -in -law; and P.W. 3 is the wife of the deceased. They all reside in The Kandampalayam village in Salem district.

(3.) P .W. 5 the Civil Assistant Surgeon attached to the Government Headquarters Hospital, Salem examined Ramasami at 3 -40 P.M. and found on him (1) an incised wound on the dorsum of the left hand 11/2" Ã - 1/2" Ã - 1/2" and the extensor tendon of the middle and ring finger was cut; (2) an incised wound on the gluteal region 1/2" Ã - 1/2" Ã - 1/2"; (3) an incised wound on the right side abdomen in the epigastric region near costal margin 1/2" x 1/2" ; and (4) an incised penetrating wound on the left epigastric region 11/2" Ã - 1/2" x 3" above the umbilicus. Loop of small intestine was projecting through the wound.