MURUGAN Vs. STATE

JUDGEMENT

(1.) THE appellants, accused 1 to 3 in Sessions Case No.261 of 2001 on the file of learned First Additional Sessions Judge, Dharmapuri District at Krishnagiri, questioning the correctness of the judgment of conviction and sentence dated 22.6.2004 rendered in the above said sessions case, preferred this appeal.

(2.) THE charge against the accused is that due to family dispute, with the common intention to murder the deceased Krishnan, on 30.1.2001 at 7.00 p.m. at Karamalaikadu Kanjalam, near the house of Krishnan, the accused 2 and 3 beat Krishnan on his head with sticks, the first accused slapped him on his left cheek and the 4th accused kicked him with leg and caused grievous injuries as a result of which the deceased died in hospital next day at 12.30 p.m. and thereby, committed the offence punishable under Section 302 read with 34 I.P.C.

(3.) 1. Mr.Gopinath, learned senior counsel appearing for the appellants fairly submits that he is not disputing either the occurrence or the motive behind it.