IN RE: S. NATESAN Vs. STATE

JUDGEMENT

(1.) The Appellant who figured as A -3 before the Court of Sessions, Tiruchirapalli Division has been convicted of an offence under Sec. 302 of the I.P.C. by the learned Sessions Judge and sentenced to imprisonment for life while three other accused who were arraigned along with him before the Sessions Court were acquitted by the learned Sessions Judge of the charges framed against them.

(2.) The Appellant is the son of A -1 Vembadi whose brother -in -law is A -2 Chinnasamy, and A -4 Rajendran is the son -in -law of A -1.

(3.) A -1 resides in the Bazaar Street at Pallapalayam and is running a provision stores which is situate in front of his house. After the death of his wife, A 1 married one Mook -kayee about five years ago. According to the prosecution, the deceased Ganesan who was also living in the same village was in illicit intimacy with Mookkayee and on account of it the Appellant and the other accused were inimically disposed towards him; and it also appears from the evidence adduced on the side of the prosecution that Ganesan sent by post a petition Ex. P -14 against the Appellant and other accused and certain others alleging that those persons were attempting to kill him and that petition was received by P.W.14 the Sub Inspector of Police of Chinnadharapuram and was investigated into by P.W.16. the Inspector.