C CHINNADURAI AND OTHERS Vs. STATE

JUDGEMENT

(1.) The appellants are the accused Nos.1 and 2 in S.C.No.92 of 2009, on the file of the learned Sessions Judge, Sivagangai. Altogether, there were four accused in the case. The Trial Court framed as many as three charges, as detailed below. <FRM>JUDGEMENT_395_LAWS(MAD)10_2015.html</FRM>

(2.) By Judgment dated 15.12.2011, the Trial Court has acquitted the accused Nos.3 and 4, but convicted the accused Nos.1 and 2, as detailed below:- <FRM>JUDGEMENT_395_LAWS(MAD)10_20151.html</FRM>

(3.) The case of the prosecution, in brief, is as follows:- The deceased, in this case, was one Mr.S.Rajasekaran. He was a Teacher by profession. The daughter of the second accused was one Ms.A.Edward Deisy. She was studying tuition under the deceased. In course of time, it was widely spoken that the deceased had developed illicit intimacy with Ms.A.Edward Deisy. Therefore, the second accused reprimanded the deceased as well as his daughter. After some time, it is alleged that the daughter of the second accused committed suicide. It is further alleged that she was forced to commit suicide, because of the rumour about her chastity. Because of this, it is alleged that the second accused had decided to commit murder of the deceased. This is stated to be the motive for the occurrence.