A. PERUMALSAMY Vs. STATE

JUDGEMENT

(1.) This appeal is directed as against the Judgment passed in S.C.No.56 of 2018, dtd. 8/3/2023, on the file of the learned Additional District and Sessions Judge, Virudhunagar, thereby convicting the appellant for the offence punishable under Sec. 302 of I.P.C.

(2.) The case of the prosecution is that on 21/6/2017, at about 06.00 p.m., due to previous enmity, the accused conspired to do away with the life of the deceased. A.1 pushed the deceased and assaulted him with a wooden log on his forehead. Thereafter, A.2 and A.3 also attacked the deceased with sticks. When the deceased's sister intervened, A.2 and A.3 pushed her onto the road. Due to the injuries sustained, the deceased died.

(3.) On the complaint, the respondent registered the F.I.R in Crime No.194 of 2017 for the offences punishable under Ss. 294(b), 341, 323, 324, 307 and 506(ii) of I.P.C. After completion of the investigation, the respondent filed a final report and the same has been taken cognizance by the Trial Court. The Trial Court framed charges as against A.1 for the offences punishable under Ss. 120-B, 294(b), 341 and 302 of I.P.C and also framed charges as against A.2 and A.3 for the offences punishable under Ss. 341, 323, 120-B and 302 read with 34 of I.P.C.