CHINNASAMY GOUNDER Vs. STATE

JUDGEMENT

(1.) First Accused in S.C.No.106 of 1996 is the Appellant. By the Judgment dated 31.03.1997, Second Additional Sessions Judge, Coimbatore convicted Appellant A.1 for various offences.

(2.) Details of charges framed against the Appellant / A.1 and two other accused (A.2 and A.3, who are acquitted) and the findings of the trial Court are as under:- <FRM>as1224.htm</FRM>

(3.) Case of prosecution could briefly be stated thus:- P.W.1 - Mani and P.W.2 - Murugesh are the sons of deceased Achiammal. P.Ws.1 and 2 were residing at Kaluveripalayam Farm House. A.2 and the accused in S.C.No.107 of 1996 are the sons of A.1. A.3 is the brother's son of A.1. A.1 is residing with his family in the Farm House at Kaluveripalayam just 200 feet away from the Farm House of P.W.1.