DURAISAMY Vs. STATE

JUDGEMENT

(1.) APPELLANT is the accused in S.C.No.157 of 1996 on the file of Sessions Court, Erode. By the judgment dated 25.4.1997, the appellant/accused was convicted under Sec.304, Part n, I.P.C. for causing the death of his brother-in-law Natarajan.

(2.) SHORN of factual details of the occurrence and the prosecution case, the relationship of the parties and the common facts could be firstly referred to. The accused, deceased Nataraj an and prosecution witnesses are related as under: "TAMIL"

(3.) COMPLAINT and registration of F.I.R. P.W.1 -Periasamy went to Vellakoil Police Station at 7.00 a.m. on the following day i.e., on 3.2.1996 and gave Ex.P-1 - COMPLAINT. On the basis of Ex.P-1 - COMPLAINT, P.W.10 - Inspector of Police registered the case in Crime No.70 of 1996 under Sec.302 I.P.C. under Ex.P-12 - First Information Report.