VELU Vs. STATE

JUDGEMENT

(1.) The appeal is directed against the judgment dated 29.9.2000 made in Sessions Case No.147 of 1999 on the file of the I Additional Sessions Court, Dharmapuri at Krishnagiri, whereunder the appellant herein, A1 was tried along with other five accused namely A-2 to A-6 therein. The first accused was charged for the offence punishable under Section 302 I.P.C., as well as for the offences punishable under Sections 147 and 341 I.P.C., and the other accused A-2 to A-6 were charged for the offences punishable under Sections 147, 341, 302 read with 149 I.P.C., in connection with the occurrence said to have taken place at about 6.00 p.m., on 27.12.1994 in Poppyreddy Kattuvalllaivu Village, within the jurisdiction of Thoppur Police Station, Dharmapuri District, for having said to have murdered one Chinnaponnu @ Kullanarian, aged about 60 years, who is the father of P.Ws.1 and 3.

(2.) The case of the prosecution was built up on the statement lodged by P.W.1 at about 4 a.m. on 28.12.1994, marked as Ex.P1. P.W.1 is nonetheless the son of the deceased. Based on the complaint (Ex.P1), a First Information Report (Ex.P10) was registered by the Sub Inspector of Police (P.W.8) at about 4 a.m. on 28.12.1994.

(3.) All the accused, however, denied the charges and hence they were tried in Sessions Case No.147 of 1999 before the learned I Additional Sessions Judge, Dharmapuri at Krishnagiri.