RAJA AND ORS. Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals have been directed against the convictions and sentences dated 29.10.2013 passed in Sessions Case No. 18 of 2010 by the First Additional District and Sessions Court, Madurai.

(2.) The case of the prosecution is that due to previous animosity on 03.05.2009 at about 07.40 p.m., in Nehru Nagar, Vilangudi in front of the house of one Periyasamy, the second accused has abetted the first accused to murder the deceased by name Karuppasamy. The first accused has tried to attack the deceased Karuppasamy and at that time one Muthu has tried to deter him, but the second accused has caught hold of him. The first accused has attacked one Bhuvaneswari and thereby caused injury on her person. During the course of occurrence, the third accused has caught hold of Bhuvaneswari. The first accused has indiscriminately attacked the deceased and due to his overt acts, he passed away. After occurrence, the injured eye witness by name Bhuvaneswari has given a complaint and the same has been registered in Crime No. 932 of 2009.

(3.) On receipt of the complaint, Investigating Officer (P.W.17) has taken up investigation, examined connected witnesses and also made arrangements for conducting autopsy on the body of the deceased and accordingly Dr.Natarajan, viz., P.W.12 has conducted autopsy on the body of the deceased and he found the following external and internal injuries: