RAMACHANDRAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed under Sec. 374 of Cr.P.C., against the judgment passed by the III Additional District and Sessions Judge, Cuddalore at Virudhachalam in S.C.No.185 of 2019 dtd. 28/9/2020.

(2.) The appellant herein is the brother of one Senthamizh Devi. She was married with one Senthil Murugan. Their matrimonial life of Senthamizh Devi and Senthil Murugan was not cordial. Frequently, Senthamizh Devi used to go to her parents house at old Neyveli, whenever there was quarrel between them. Likewise, a month before the occurrence, she quarrelled with her husband Senthil Murugan and went to their parents house. On 12/9/2017, Senthil Murugan with intention to pacify his wife and to bring her back to the matrimonial fold went to old Neyveli. He met his wife Senthamizh Devi at her parents house at about 8.00 p.m but he could not succeed to bring her back since there was exchange of abuse between him and the family members of his wife. Therefore, at about 10.30 p.m, Senthil Murugan returned back to his village at Melpappanapattu and told his family members that his wife had refused to come with him, also her relatives have abused him and he inturn abused them and came back. While Senthil Murugan along with Shanmugasundaram, Sivabalan and others were talking outside his house, the accused, who is the brother of Senthamizh Devi came in his Bajaj CT 100 two wheeler bearing Reg.No.TN-91-W-3894, took a knife kept in the bike pouch and came towards Senthil Murugan charging and abusing him with filthy language. The accused/Ramachandran stabbed Senthil Murugan on his left side scalp and left forearm. Sivabalan who is the friend of Senthil Murugan tried to prevent the attack and save Senthil Murugan. The accused/Ramachandran turned Sivabalan and stabbed him on his left rib. Shanmugasundaram, the brother of Sivabalan tried to stop Ramachandran attacking others. However, Shanmugasundaram was attacked and he sustained injury at the hands of Ramachandran. On hearing the hue and cry, neighbours came rushing. Accused Ramachandran wielded his knife towards them and threatened them to kill if they come near him. Thereafter, the accused ran away.

(3.) The villagers arranged for ambulance and in the ambulance, injured persons were taken to Government Hospital, Kurinjipadi. The Doctor, who examined Sivabalan declared brought dead. Senthil Murugan and Shanmugasundaram went to the Government Hospital Cuddalore and took treatment. On receipt of the memo from the hospital, the police went to the hospital, recorded the statement of Shanmugasundaram, who was conscious and able to talk. Based on his statement, F.I.R in crime No.222 of 2017 was registered on 13/9/2017 at about 5.30 hrs.