MOTTAIYASAMY Vs. STATE

JUDGEMENT

(1.) The appellant herein was charged for an offence under Section 302 I.P.C. (2 counts) for causing the death of Soorasankaravel (hereinafter referred to as first deceased) and his wife Pachaiammal (hereinafter referred to as second deceased) at about 11.30 a.m. on 14.6.1996 in the village Kattunayakanpatti. The learned Principal Sessions Judge, Tuticorin, who tried the accused, found him guilty as charged and sentenced him to undergo life imprisonment and imposed a fine of Rs.1,000/- under each count. The Court also held that the accused should undergo the sentences consecutively. The aggrieved accused has preferred the above appeal.

(2.) The prosecution, to prove its case, has examined Pws.1 to 13; marked Exs.P-1 to P-19 and produced Mos.1 to 10.

(3.) As could be seen from the oral and documentary evidence, the case of the prosecution can be narrated as under.