GOWRISHANKAR; ALLI MUTHU; SHYAMALA GOWRI; RAMANATHILAGA Vs. STATE

JUDGEMENT

(1.) The appellants are A1 to A4 in SC.No.57/2012 on the file of the learned Additional Sessions Judge, Namakkal. The Trial Court framed as many as five charges against the accused as detailed below:- <FRM>JUDGEMENT_455_LAWS(MAD)4_2016.html</FRM>

(2.) The case of the prosecution, in brief, is as follows:-

(3.) When the above incriminating materials were put to the accused u/s.313 Cr.P.C., they denied the same as false. However, on the side of the accused, one Rajavel was examined as DW1. He has stated that on the day of occurrence, at about 06.00 hrs., he heard a scream from the house of the deceased and when he went to the house, he found the body of the deceased lying on a wooden bench. He was informed that the deceased had committed suicide and a rope was found near the dead body. He has further stated that after getting information about the same by about 07.00 hrs., P.Ws.1 to 5 came to the house of the accused and a huge crowd of people from the village of P.W.1 also came and when they attempted to attack the accused, all the accused went into the house of one Palaniyappa Gounder, in order to save their life. It is further stated by DW1 that those persons attacked the house of the accused and caused extensive damage. However, no document was marked on the side of the accused.