PETER FRANCIS Vs. STATE

JUDGEMENT

(1.) APPELLANT is the First Accused in S. C. No. 95 of 1997 on the file of Principal Sessions Court, Nagappattinam. By the Judgment dated 06. 02. 1998, learned Principal Sessions Judge has convicted the Appellant / First Accused under Sec. 304 (II) I. P. C and sentenced him to undergo Rigorous Imprisonment for a period of Seven years. A-2-Vetriselvan, A-3-Yogesh were acquitted.

(2.) P. W. 1-SANJATHUL Rahim, P. W. 2-Mubarak Husen and P. W. 5-Vijaya Prabakaran were studying at V. S. Higher Secondary School, Tiruvarur in 12th Standard. Santhana Krishnan, Father of P. W. 7-Indhumathi was taking Tuition for the students. P. Ws. 1,2 and Deceased-Sheikh Dawood were also attending the Tuition in the house of Santhana Krishnan.

(3.) P. W. 7-INDHUMATHI is the Daughter of Santhana Krishnan. One Anand is his Son. A-1 is the Friend of said Anand. A-1 was working in the house of Santhanakrishnan. It is alleged that A-1 had developed one side love towards Indhumathi. But, P. W. 7-Indhumathi is said to have developed liking towards the Deceased-Sheikh Dawood. Because of the same, the Accused and his Friends have developed enmity towards Deceased-Sheikh Dawood.