RAJAPPA Vs. STATE

JUDGEMENT

(1.) APPELLANTS are the accused 1, 2 and 3 in S. C. 240/95 on the file of Principal Sessions Judge, Tanjore. By his judgment dated 19. 8. 96 the learned Sessions Judge convicted the accused 1 and 2 under Section 304 (Part II), I. P. C and sentenced them to undergo rigorous imprisonment for four years and five years respectively. A3 was convicted under Section 324, I. P. C and was sentenced to undergo rigorous imprisonment for one year. Other accused a4 to A8 were acquitted of all charges.

(2.) IT is not in dispute that the accused are related to each other. Al Rajappa is the son of maternal aunt of P. W. 1. P. Ws. l to 3 are the sons of deceased Thangaraja Nadar. Al, A2 and A6 are residing as one family in Perumalkoil Street .

(3.) INJURED Thangaraj Nadar succumbed to the injuries at 4. 45 p. m on 5. 6. 94. Ex. P14 Death Intimation was sent to Papanasam Police station. On receipt of intimation from the hospital, P. W. 13 Sub Inspector of police went to Tanjore Medical College Hospital and recorded ex. P1 from P. W. 1. On the basis of Ex. P1, F. I. R (Ex. P19) was registered in Crime no. 437/94 under Sections 147, 148, 324, 323 and 302, I. P. C.