PAKKIRI Vs. STATE

JUDGEMENT

(1.) This Appeal is directed against the Judgment dated 30-8-1988, in S.C.No. 188 of 1987 on the file of the Sessions Court, South Arcot District at Cuddalore, convicting the appellant for the offence under Section 304, Part II, I. P.C. and sentencing him to undergo R. I. for 7 years.

(2.) Originally the appellant was charged for the offence under Section 302, I.P.C. on the allegation that the appellant since had a grievance, that his father, the deceased Ramalingam, after mortgaging his land, handed over the amount to his daughter, without giving any money to the appellant. On 13-5-1987, at about 5.30 P.M. at Kadapperikuppam, opposite to the house of Panchayat Union Leader, the appellant picked up a quarrel with his father, the deceased Ramalingam and beat him with his hands and pushed him on the road and by catching hold of his legs pulled him on the road up to Chavukkuthope, thereby the deceased sustained injuries on all over his body, including his head with the result he died.

(3.) On the side of prosecution, 13 witnesses were examined, 15 exhibits were filed and 4 material objects were marked.