RASAKANNU Vs. STATE

JUDGEMENT

(1.) AGGRIEVED over the conviction under S.302 I.P.C. by the Additional Sessions Judge, Karaikal, Pondicherry in S.C.No.39 of 2000 (dated 22.12.2000), the Appellant / Accused has preferred this appeal. For the conviction under S.302 I.P.C., the Appellant / Accused was sentenced to undergo Life Imprisonment.

(2.) CASE of prosecution could briefly be stated thus:- P.W.1 - Kathayi @ Mary has five sons and three daughters. Deceased Selvaraj and accused Rasakkanu are her sons. Prior to the occurrence, deceased Selvaraj, his wife, his sister - Sarasu and her children were living along with P.W.1 in Lingathadi Locality. There were frequent quarrel between the deceased and accused in respect of the house site, due to which there was enmity between them.

(3.) P.W.18 - Station House Officer had taken up initial investigation. He has examined the Witnesses and recorded their Statements. He went to the scene of occurrence and prepared a Sketch - Ex.P.1 containing Crime details in the presence of P.W.2 - Thambirassu and one Chandran.