GIRI ALIAS KIRAN KUMAR Vs. STATE

JUDGEMENT

(1.) THE appellants are the accused in S.C.149 of 2004 on the file of learned Additional District and Sessions Judge (FTC-2), Coimbatore and questioning the correctness of the judgment of conviction and sentence dated 27.9.2004 rendered in the above said sessions case, they have preferred the above appeal.

(2.) ON 17.8.2003 at about 10.15 p.m., at Sri Paranjothi Mariamman Koil Street, V.O.C. Road, Periyar Nagar, exasperated by the utterance of filthy words by the deceased Sardar Ibrahim Batsha in the wordy quarrel between them, of the four accused being friends, while the accused 1 and 4 were catching hold of the deceased Sardar Ibrahim Batsha, the accused 2 and 3 stabbed him with knife causing his instantaneous death and thereby all the accused committed an offence punishable under sections 302 and 302 read with 109 IPC.

(3.) TRANSVERSELY oblique stab wound 3 x 1 cms. x 3 cms. muscle deep seen on the upper part of front of right arm 5 cms. below the right shoulder joint. Both ends are pointed and margins are regular.