S PALANI Vs. STATE

JUDGEMENT

(1.) THE accused, who was charged under Section 302 I. P. C. , (two counts), sentenced to undergo life imprisonment on each count, to run concurrently, with a direction that he shall not be released from the prison, unless he serves out twenty years of R. I. , is the appellant.

(2.) THE accused/appellant is the son of one Settu and Maya. Both of them were insisting the accused that he should marry one Sasikala i. e. the daughter of his maternal uncle, though he is having love affairs with one Jarina. Because of the persistent pressure and influence sought to be made by the parents, the accused having decided to commit murder his parents, murdered both, on 6. 9. 2000 at about 8. 00 p. m. and 9. 30 p. m. respectively, by crushing their heads by stone, then removed some jewels from Maya. In this view, he was directed to face the offence under Sections 302 (two counts) and 404 I. P. C. by the respondent police.

(3.) THE accused refused to plead guilty, denying the entire allegations against him, which warranted the prosecution to march in 24 witnesses armed with 43 documents and 10 material objects. The scanning and evaluation of the above materials, according to the best judgment of the learned trial Judge, brought to surface, undoubtedly, the guilt of the accused under Section 302 I. P. C. alone on two counts.