MARUDHAPANDIYAN Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) The accused in Sessions Case No. 73 of 1984 on the file of the Sessions Judge, West Thanjavur at Thanjavur has filed this Criminal Appeal, against the conviction and Sentence passed on 20-3-1985, under Section 302 of the Indian Penal Code.

(2.) The gravamen of the charge against the accused was that on 15-8-1982, at about 3.00 p.m., at Vennaputtur Harijan Street, he intentionally caused the death of one Chinniyan by cutting him with a sickle on his head and other parts of his body and thereby committed an offence punishable under Section 302 of the Indian Penal Code.

(3.) The case of the prosecution, as held out from the evidence of the 14 witnesses examined by the prosecution and the documentary evidence relied on, is briefly as follows :- P.W. 1 Ravanammal is the first wife of the deceased Chinniyan and one Solaiammal is his second wife. P.W. 4 Kalyani is the son of the deceased. P.W. 4 Kalyani is the son of the deceased. All of them were living together in a house situate in the Harijan Street, Vennaputtur village, Bhapanasam Taluk, Thanjavur District. The accused Marudhupandian was also living in the same street.