PANDIARAJAN Vs. STATE

JUDGEMENT

(1.) DEAD body of Guruvammal, a resident of V. Kazhukachahpuram was found by her younger brother P. W. l A. Rajaperumal at or about 2 p. m. on 28. 7. 1985, near a brook adjacent to Venkatachalapuram, with cut injuries on her neck and other parts of the body. Gold jewel M. O. 5, which she normally used to wear, was also found missing from the dead body, though M. O. I series a pair of ear ornaments and M. O. 2 series a pair of nose screws were found intact on the dead body.

(2.) SUSPECTING that appellant Pandiarajan must have caused the death of deceased Guruvammal and committed robbery of her gold chain (M. O. 5), he was charged under Secs. 302 and 394, I. P. C. , in s. C. No. 61 of 1986 on the file of the II Additional Sessions Judge, Tirunelveli. After trial, he was found guilty of both the offences an&sentenced to undergo imprisonment for life for murder and 5 years rigorous imprisonment for having voluntarily caused hurt while committing robbery. Substantive sentences of imprisonment were directed to run concurrently.

(3.) P. W. 4, Muniasamy, another resident of Pandiapuram village went in search of his missing sheep, at or about 11. 30 a. m. on 22. 7. 1985. Between Kalmedu and Venkatachalapuram, there were Velikatan plants to a distance of about 2 kms. He searched for his sheep in the cluster of velikaruvai plants. He then noticed the appellant proceeding with a blood stained aruval and a twel westwards at a distance of about 200 feet away from him. M. O. 7 is the aruval then in the posses-sion of the appellant. Being afraid; he returned home.