KARUPPASAMI Vs. STATE

JUDGEMENT

(1.) ACCUSED 1 and 2 in S. C. No. 98 of 1993 on the file of Principal Sessions Court, tuticorin are the Appellants. By the judgment dated 02. 04. 1997, the Sessions court has convicted A. 1 under Sec. 304 (II) I. P. C. and A. 2 under Sec. 304 (ii)I. P. C. r/w Sec. 109 I. P. C. and sentenced them to undergo Rigorous Imprisonment for a period of eight years each.

(2.) THE Accused and Prosecution Witnesses 1 to 3 are related as noted below:- Chandramathi (P. W. 1) | ------------------------------------- | | =parvathy (1st wife) =guruvammal (2nd wife) | | ---------------------------- Raju (Son) (deceased) | | Madasamy (Son) Muthammal (P. W. 2) daughter of = Mariammal (P. W. 3) P. W. 1 wife of P. W. 2. | Karuppasamy (A. 1) = Kaliammal Kaliammal is the sister of Shanmugam (deceased Accused), who married A. 1 - Karuppasamy. A. 2 Muniasamy is the brother of Shanmugam.

(3.) INVESTIGATION. P. W. 11 - Inspector of Police had taken up the investigation. Scene of occurrence - near Panchayat Office, Chemmaputhur was inspected in the presence of witnesses P. Ws. 5 and 6. Ex. P. 3 - Observation mahazar and Ex. P. 16 - Rough Plan were prepared on the scene of occurrence.