D SUDHAKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Five accused who were convicted by the the learned Additional District and Sessions Judge, Fast Track Court -III, Vridachalam, in S.C.No.34/2011 on 20.03.2012 and sentenced to undergo life imprisonment and other terms of imprisonment, are the appellants before us.

(2.) A1 and A2 are the sons of A3 and A5. A4 is the nephew of A3. The deceased Paramasivam is the younger brother of A3 and the two injured witnesses P.W.1 and P.W.2 are the sons of the deceased. Thus it is essentially a dispute between the members of two families. It is the case of the prosecution that there was a land dispute between Dhanapal [A3] and his younger brother Paramasivam [deceased], though they had partitioned their lands some twenty years before.

(3.) Thereafter, he proceeded to Neyveli Thermal Power General Hospital, where the body of Paramasivam was kept in the mortuary and in the presence of Panchayatdars, conducted inquest over the body from 9.00 a.m. to 11.30 a.m. on 27.07.2010. The Inquest Report is Ex.P31. Thereafter, he sent the body for postmortem. Autopsy was done by Dr.Nagarajan [P.W.18], who in his evidence and in the Postmortem Certificate [Ex.P25] has noted the following injuries and has given his opinion as to the cause of death.