RANGANATHAN Vs. STATE

JUDGEMENT

(1.) These actions arise out of the conviction and sentence of accused fifteen in number- for various offences under the IPC in S.C. No. 25 of 1995 on the file of the Court of Session, South Arcot Vallalar Division, Cuddalore.

(2.) We shall now, in a bid to understand with ease and grace, the case of mass rioting-cum-murder, besides causing damages to the properties, as projected by the prosecution and the concomitant result that flowed therefrom endeavour to encompass all such details in a chart before ever to briefly narrate the occurrence, culminating in final report under S. 173(2) of the Code of Criminal Procedure, 1973 (Act II of 1974) - for short "Crl. P.C.".(See table on next page Nos.2043 to 2049)

(3.) The overt acts relatable to various accused, as mentioned above in the chart were alleged to have been committed by them, in the village going by the name Arangamangalam, situate within the jurisdictional limits of Vadalur Police Station, five Kms. away on the south-east. All the accused, excepting accused 2, belonged to the scene village Arangamangalam, while accused 2 belongs to the village called Ulmaruvai and adjacent village, two Kms. away. Deceased 1 to 3 and witnesses, P.Ws. 1 to 7 belong to the scene village, Accused 1 and 2 are case Hindus, while the rest of the accused, namely, accused 3 to 15 are harijans. Likewise, P.Ws. 13 and deceased 2 are Caste Hindus, deceased 1 and 3 were Harijans.