RAMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant Ramar is A-1 in the trial court. He and 5 other persons were charged on the allegations that on 27.5.i985 at about 6.00 p.m. at Pillaiyar Koil Street in Tirusulam village they formed themselves into an unlawful assembly, A-1 Ramar armed with deadly weapon committed rioting and in the course of the same transaction he and A-2 Vadivu Vadivelu caused the death of one Muthumari by A-1 Ramar indiscriminately inflicting multiple injuries on assaulting him with wooden log, besides A-1 Ramar with a knife voluntarily caused hurt to also caused hurt to him.

(2.) The six charges framed against them in the trial Court are as under:

(3.) The case of the prosecution as disclosed from the evidence on record is as under: P.W. 1 Vannakaruppiah is the younger brother of deceased Muthumari. They are stone cutters by profession. The are put up in separate houses in Pillaiyar Koil Street, Tirusulam. P.W. 2 Guruvammal is the wife of deceased Muthumari. The accused are also residents of Pillaiyar Koil Ai, A-2, A-4 and A-S are brothers. A-3 and A-6 are their friends.