VEERAMANI ALIAS VEERARASU ALIAS VEERAMUTHU Vs. STATE

JUDGEMENT

(1.) The convictions and sentences passed by the trial Court in a double murder case are being challenged in the present Criminal Appeal.

(2.) The nubble of the case of the prosecution is that the accused by name Veeramani @ Veerarasu @ Veeramuthu has served as an agricultural labourer for some time in the leasehold field of one Sambanthamoorthy (PW6). On 20.10.2003 at about 08.00 pm, the accused has approached the said Sambanthamoorthy and demanded money for spending the same towards delivery of his wife. The said Sambanthamoorthy has refused to concede the demand made by the accused. One of the deceased by name Pappathi has also served as an agricultural labourer under the said Sambanthamoorthy and at that time the accused has developed illicit intimacy with her and handed over some amount to her. After refusal of the said Sambanthamoorthy, the accused has approached the said Pappathi and demanded money and she expressed that she is not having money and with an intention to rob her jewels, the accused has decided to take her to an isolated place under the guise of irrigating field as directed by the said Sambanthamoorthy. After reaching a particular place, the accused has had cornal copulation with the said Pappathi and at that time, the son of the said Pappathi by name Boomiraj aged 1+ years has started to cry and with an intention to murder the said Pappathi, the accused has attacked on her head by using a spade and also bitten left chest and due to overtacts alleged to have been committed by him, the said Pappathi has passed away and subsequently, the accused has also attacked the said Boomiraj by using the very same spade and he also passed away. After murdering both the deceased, the accused has stealthily removed the jewels of Pappathi.

(3.) After occurrence, on 23.10.2003, the Village Menial by name Rajendran (PW2) has intimated the factum of lying dead bodies in the field of Sambanthamoorthy to the Village Administrative Officer by name Venkatachalam (PW1). Both PWs.1 and 2 have come to the place of occurrence and ascertained presence of dead bodies and subsequently PW1 has given a complaint to the Sub Inspector of Police by name Selvamani (PW12) and the same has been registered in Crime No.499 of 2003. The complaint given by PW1 has been marked as Ex.P1.