KARUPPIAH AND ORS. Vs. RAJANGAM AND ORS.

JUDGEMENT

(1.) The appellants are the accused 1 to 14 in S.C. No. 104 of 2007 on the fie of the Additional District and Sessions Judge, Fast Track Court, Ramanathapuram. Altogether, including the appellants, there were 22 accused. The trial Court framed charges against the accused as detailed below: Charge Nos.

(2.) The case of the prosecution in brief is as follows: P.W. 1 is a resident of Keelnagachi Naduvalasai village. His father is one Shanmuga Thevar. In respect of a nanja land in Naduvalasai village, there was a civil dispute between Mr. Shanmugathevar and one Soundarammal. According to the prosecution, the said civil Court verdict went in favour of the father of P.W. 1. After the said judgment, it is alleged that three cents from the said disputed property were given to the said Soundarammal. On the said portion of the property, the accused Soundarammal (A12) had constructed a house. One Karuppiah (Accused No. 1) is the brother of Mrs. Soundarammal. Because of the said civil dispute, there was no love lost between the two families.

(3.) 3: At 9.05 a.m., she examined P.W. 3 and found the following injuries: