RAJAN ALIAS THIRUVENGADA KARTHIGEYAN Vs. STATE

JUDGEMENT

(1.) ONE Rajan alias Thiruvengada Karthigeyan has preferred this appeal against his conviction and sentence imposed by the learned I additional Sessions Judge, Coimbatore in S. C. No. 153 of 1985 on his file.

(2.) THREE charges were framed against the appellant in the trial Court. The first charge under Sec. 302, I. P. C. was that on 1. 11. 1984 at 2. 00 p. m. at Thanneer Panthal in Chinna Thadagam village he intentionally caused the death of one Janaki by shooting on her chest with a D. B. gun. The next charge under Sec. 307, I. P. C. was on five counts for having attempted to commit the murder of P. W. 1 livingston Theodar , P. W. 5, Saradhamani ,p. W. 5 Somakkal , P. W. 3 Chinnammal and P. W. 2 Angammal at the same time and place and in the course of the same transaction by shooting them with the same gun. The third charge relates to the unlawful possession of the weapon without licence under Sec. 3 read with 25 (1 ) (a)of the Arms Act.

(3.) THE appellant next came to the house of P. W. 7 Dhanavendran and fired at him. However, the shots hit on the head, face and eyes of P. W. 3 Chinnammal who was standing near him. P. W. 4 Somakkal came running and asked the appellant why he shot at P. W. 3 Chinnammal. THEreupon the appellant shot at P. W. 4 Somakkal also. She also sustained bullet injury in her hand and face.