NANDISWARAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by Accused Nos.1 to 9, challenging the Conviction and Sentence imposed upon them vide Judgment, dtd. 27/2/2018 in S.C. No.122 of 2008 on the file of the learned Additional District and Sessions Judge, Krishnagiri.

(2.) (i) The case of the Prosecution is that all the Accused are closely related to each other; that A1, A2, A7 & A8 are children of one Sambangi Gowdu, who was also an Accused and died during the trial; that the said Sambangi Gowdu is the son of one Bethaiyan Gowdu; that Bethaiyan Gowdu and one Munusamy Gowdu are brothers, and PW9 is the daughter of Munusamy Gowdu; that the deceased (Sambangi Gowdu) refused to give property to PW9, since she was a woman; that the deceased in the instant case (Rajendran) was the son of PW9, and hence, there was enmity between some of the Prosecution Witnesses and the Accused with regard to the said land dispute.

(3.) Heard, Mr. V. Gopinath, learned Senior Counsel appearing for the Appellants/A1 to A9, and Mr. Babu Muthu Meeran, learned Additional Public Prosecutor appearing for the Respondent/State. This Court also perused all the materials available on record.