MARAPPA GOUNDER Vs. STATE

JUDGEMENT

(1.) MARAPPA Gounder (Accused-appellant) seeks to appeal from the judgment of the Court of Session of Coimbatore (East) Division at Erode, convicting him of the offence under Section 302 of the Indian Penal Code and sentencing him to death.

(2.) THE accusation against the accused is that he murdered his elder brother, Muthusami Gounder, by stabbing him with a Kutheetti at about 5-30 P. M. on 3-10-1971 at Karunkarattu thottam in Kanakkampalayam village.

(3.) P. W. 1 is the elder brother of frse accused and the deceased Muthusami Gounder. P. W. 3 is the father-in-law of Muthusami Gounder (deceased), P. W. 2 is the younger brother of P. W. 3. P. W. 8 is the wife of Muthusami Gounder (deceased ). P. W. 9 is the son of the deceased.