PALANIVELU Vs. STATE

JUDGEMENT

(1.) APPELLANTS are the Accused 1 to 4 in S. C. No. 43 of 1996 on the file of Additional Sessions Court, Villupuram. By the Judgment (dated 08. 10. 1997)learned Additional Sessions Judge has convicted the APPELLANTS under sec. 304 (II) r/w 34 I. P. C (acquitting them of the Charge under Sec. 302 r/w 34 i. P. C) for allegedly causing the death of Deceased-Rasi alias Rasu Chettiar and sentenced each of them to undergo Rigorous Imprisonment for Seven years.

(2.) DECEASED-Rasu Chettiar is residing at Dhimmachur Village along with his family members. He has advanced a loan of Rs. 2,000/- to one Meesaikkaran (Father of a-1-Palanivelu) of the same village. About Six months prior to the occurrence, without returning the loan of Rasu Chettiar, the said Meesaikkaran left the village. About Three months prior to the occurrence Rasu Chettiar was demanding son of Meesaikkaran viz. , A-1-Palanivelu to return the loan amount.

(3.) P. W. 12-Sub-Inspector of Police had taken up the investigation. He has inspected the scene of occurrence in Dhimmachur Village . He has prepared Ex. P. 4-Observation Mahazar and Ex. P. 21-Rough Plan. M. Os. 6 and 7-Blood Stained Mud and Sample Mud were seized under Ex. P. 5.