ILAYARAJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ALL the appellants are the accused in S.C.No.104 of 2003 on the file of the learned Additional District and Sessions Judge cum Fast Track Court No.III, Madurai. The appellants who are A-1 to A-5, are found guilty by the Trial Court and are convicted and sentenced as under: Accused

(2.) THE case of the prosecution in brief is that on 2.5.2002 at about 5.30 a.m., due to previous enmity with the deceased, A-5 instigating the other accused, armed with weapons, attacked and cut the deceased indiscriminately and caused the instantaneous death of the deceased.

(3.) AN oblique stab injury5cm"2cm"entering thoracic cavity noted on front of left side of chest, 2cm below the left nipple. On dissection: the wound passes obliquely downwards and backwards, piercing the underlying muscles, vessels, nerves in the 6th intercostal space, piercing the underlying pleurs 3cm"linearxthrough and through underlying lower lobe of left lung 2.5cm " 1cm " 1cm and ends as a point.