GURUNATHAN Vs. STATE

JUDGEMENT

(1.) THE conviction and sentence dated 26.6.2015 passed in Sessions Case No. 207 of 2014 by the Additional District and Sessions Court, Dharmapuri are being challenged in the present Criminal Appeal.

(2.) THE case of the prosecution is that the accused 1 to 4 and deceased Ramachandran are residents of same Village. With regard to poultry, a tussle has arisen between the first accused and deceased and with regard to vacating a house, a despair has arisen in between the deceased and accused 2 and 3. On 2.11.2013 at about 8 p.m., all the accused after taking liquor passed through a road and the same has been questioned by the deceased and having enraged at his conduct, the first accused has attacked him and due to his overt acts, he passed away.

(3.) ON receipt of Ex. P.1, the Investigating Officer, viz., P.W.19 has taken up investigation, examined connected witnesses and also made arrangements to conduct autopsy on the body of the deceased and accordingly Dr. Sathish Babu (P.W.17) has conducted the same and he found the following external and internal injuries: