STATE Vs. SATHASIVAM

JUDGEMENT

(1.) FOR the Custodial Death of Vasantha, Respondents / Police Personnel were charged for the offence under Sec. 306 I. P. C and other offences in S. C. No. 190 of 1995 on the file of Principal Assistant Sessions Judge, Cuddalore. By the Judgment dated 14. 08. 1996, the Principal Assistant Sessions Judge, Cuddalore has acquitted the Respondents / Accused of all the charges. Aggrieved over the Judgment of Acquittal, State has preferred this Appeal.

(2.) FACTS, which led to the present Appeal could be stated thus:-A-1-Sadasivam was S. I. Police; A-2-Sundaramurthy-H. C. 313; A-3-Gunasekaran-Gr. I. P. C. 642; A-4-Kasirajan-PC 1748; and A-5-Rahamathullah-PC. 1361 attached to Muthandikuppam Police Station.

(3.) DECEASED - Vasantha is the Second Wife of P. W. 1-Natesa Padayachi. P. W. 5-Krishnamurthy is the Brother and P. W. 7-Sellabangi is the Sister of P. W. 1. P. W. 3-Pattayee is the Moter of P. W. 2-Srinivasan. P. W. 6-Rajavelu is the Father of the Deceased.