SANKAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by A1 to A3, challenging the Conviction and Sentence imposed upon them vide Judgment, dtd. 6/7/2020 in S.C. No.1 of 2018 on the file of the learned III Additional District and Sessions Judge, Cuddalore at Virudhachalam.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) (i) It is the case of the Prosecution that the deceased was working as a Security Guard [bka; fhg;ghsu;] at Viruthagireeswarar Temple at Viruthachalam; that A1 was working as a night Watchman; that on 6/5/2017 at about 9.00 p.m., when the deceased locked the main Temple door as usual, he called the Night Watchmen, who were on duty viz., A1 and PW2 to PW5 and Accused all of them stating that they were not doing their duty properly; that the said act of the deceased infuriated A1, who shouted at the deceased; that the deceased thereafter, attacked A1 on his head with the key of the Temple door, which measured about 37 1/2 cms. in length and weighed 1 1/2 kgs; that A1 called his son A2, who came along with A3; that thereafter all three Accused attacked the deceased indiscriminately; that A1 is said to have attacked the deceased on the back left side of his head; that A2 took the same key and attacked the deceased on his eyes; that thereafter, A3 is said to have taken the key from A2 and attacked the deceased near his right eye; and that the deceased succumbed to the injuries.