REGENT COMPUTRONICS PVT. LTD.

NATARAJAN Appellant

V/S

UNION TERRITORY OF PONDICHERRY Respondents

Referred Judgements :-

JACKARAM SINGH V. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN V. BHUP SINGH [REFERRED TO]
JOHN DAVID V. INSPECTOR OF POLICE [OVERRULED]
JASKARAN SINGH V.STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN V.TEJA RAM [REFERRED TO]
PULUKURI KOTTAYA V. EMPEROR [REFERRED TO]
STATE OF UTTAR PRADESH VS. DEOMAN UPADHYAYA [REFERRED TO]
MOHAMMAD AMAN BABU KHAN VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF MAHARASHTRA VS. DAMU S O GOPINATH SHINDE [REFERRED TO]
PANDURANG KALU PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF KARNATAKA VS. DAVID RAZARIO [REFERRED TO]
FELLIX JOANNAS VS. STATE OF KARNATAKA [OVERRULED]
DEVIDAS S O RAMLAL VS. STATE OF MAHARASHTRA [REFERRED TO]
JOSEPH ALIAS THARA ALIAS THANKACHAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) The misfortune to be noticed in this case is that the name of the deceased, an old lady, aged about 70 years, who met with an unfortunate death in a gruesome murder for gain is Fortune Amalore.

(2.) The accused Natarajan, the appellant herein was convicted for the offences under Sections 449, 302, 404 and 201 I.P.C. on the charge that on 30.9.1996 at about 8.30 P.M., he trespassed into the house of Fortune Amalore alias Soundariammal, residing alone at Pondicherry and committed her murder by hitting with rice pounder and compressing her throat with his legs and threw the dead body into the well at the backyard and fled away with her jewels. Challenging the same, he has filed this appeal.

(3.) The facts leading to conviction in brief are as follows: "

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NATARAJAN Vs. UNION TERRITORY OF PONDICHERRY

Referred Judgements :-

JUDGEMENT

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