IN RE: THIRUGNANAM AND RAMASAMY Vs. STATE

JUDGEMENT

(1.) Thirugnanam (A-1) and Ramasamy (A-2) are the Appellants. They appeal against the judgment of the Court of Sessions, Tiruchirapalli Division convicting them of the offence under Section 302 I.P.C. (A-1 only) and also under Section 326 I.P.C. (both A-1 and A-2) under charge Nos. 3 and 5 respectively.

(2.) The two Appellants (A-1 and A-2) and three others took their trial on eight charges for offences like 147, 148, 302, 302 read with 149, 324 and 323 I.P.C. A-3 to A-5 were acquitted of all the charges A-1 and A-2 also were acquitted of all the other charges.

(3.) The prosecution endeavoured to show the history of bitter feud between the Appellants on the one hand and the two deceased Murugesan and Thiruvengadam on the other, commencing from 45, was murdered. A-1 and A-5 were the prosecution witness against Murugesan and four others who were accused of the offence of murder of Murugesan's father. There is also some evidence regarding the abduction of Mullaiammal's daughter resulting in friction and faction between the two parties. The various details pertaining to the bitter enmity between the parties are elaborately noticed by the learned trial Judge in paragraphs 3, 4 and 5 of his judgment and it is unnecessary for us to repeat the same.