SANKAR Vs. STATE

JUDGEMENT

(1.) Appellant is the first accused in S.C.No.87 of 1996 on the file of Principal Sessions Court, Cuddalore. By the Judgment dated 24.12.199 6, the Principal Sessions Judge, Cuddalore convicted the Appellant / A.1 under Sec.302 I.P.C. and sentenced him to undergo Life Imprisonment. By the same Judgment, A.2 and A.3 were acquitted.

(2.) Originally there were four accused. During the committal proceedings, one accused Jayabal was dead (referred as accused Jayabal). Appellant / A.1 and A.2 and A.3 were charge sheeted under Sec.302 and 302 r/w 34 I.P.C. for causing the murder of Iyyanar; A.3 under Sec.3 24 I.P.C. for causing injuries to P.W.1 - Koothabiran.

(3.) The incident which led to the prosecution case occurred on 05.0 4.1995 - 2.00 p.m. P.W.1 - Koothabiran belongs to Thotti Village. Deceased Iyyanar is the brother of P.W.1. Accused Jayabal and A.1 to A.3 belong to Sanniyasipettai Village. Accused Jayabal and A.1 - Sankar are related to each other. A.2 - Auto Murugan is the Pangali of A.1, while A.3 - Arivazhagan belongs to Kuyilapalayam.