KARUPPUSAMY Vs. STATE

JUDGEMENT

(1.) BY the judgment-dated 17. 7. 97 in S. C. 226/96 the II additional Sessions Judge, Coimbatore convicted the Appellant/accused under Section 304 (II) I. P. C and sentenced him to undergo rigorous imprisonment for five years. Aggrieved over the verdict of conviction, Appellant/accused has preferred this appeal.

(2.) WITNESSES and deceased are related as under:- | ------------------------------------------- Nachimuthu Gounder Ramathal (deceased) (PW3) | | | | ---------------------- Muthulakshmi | | (PW4) Subramaniam Murugasamy (PW1) (PW2)

(3.) INQUEST: On 13. 4. 95 from 4. 00 a. m to 7. 00 a. m in palladam Government Hospital witnesses-P. Ws. 1 to 5 and one Vedasamy were examined in the presence of Panchayatars and inquest was held on the body of deceased Nachimuthu Gounder. After inquest, body was sent to Autopsy along with ex. P4-Requisition.