R.RASU Vs. STATE

JUDGEMENT

(1.) On 13/12/2020, Mr.Loganathan, III year, Law College student while playing cricket along with his friend in a ground near Othikkadu Lake sustained injury and was hit by a cork ball on his chest and succumb to injury. The petitioners are the organizer of said the cricket match and therefore, case been registered against them for the offence under Sec. 304 of I.P.C.

(2.) The petitioners are before this Court stating that in the match between Punnapakkam Cricket Club and Puthuvallur Cricket Club, Loganathan was hit by a cork ball and died.

(3.) Rasu who is the 3rd accused/petitioner in Crl.O.P.No.2480/2024 claims that he was not even present in the ground at the time of occurrence and he was writing his Grade-II Constable Selection test at Sri Ram Educational Institutions, Perumalpattu. Whereas, P.Iyappan who is the 4th accused/petitioner in Crl.O.P.No.2483 of 2024 claims that he is the organiser of the cricket match and he did not involved in the occurrence.