LAWS(MAD)-2007-1-107

GUNA ALIAS GUNASEKARAN Vs. INSPECTOR OF POLICE

Decided On January 23, 2007
NAMES GUNA ALEAS GUNASEKARAN Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) THE first accused was convicted and sentenced to undergo life imprisonment for offence under section 302 IPC and the second accused to undergo life imprisonment for offence under section 302 read with 109 IPC and to pay fine of Rs. 6000/= each with default sentence. As both the accused had not completed 21 years of age, the Trial Court has sent them to borstal school till they attain the age of 23.

(2.) ON the side of the prosecution, as many as 26 witnesses were examined besides marking 26 documents and 6 Material Objects.

(3.) THE sum and substance of the case of prosecution as unfolded by the witnesses examined on their side is as follows:-Panchavarnam, PW11, is the wife of the deceased Ravichandran. The deceased is the cousin of Sankar, PW1. The deceased was residing with his wife at Pattukottai Poomalliyarkulam. Somayyan and Arumugam purchased a lorry from Selvam, PW12 for a sum of Rs. 1,12,000/=. Only a sum of Rs. 52,000/= was paid towards the price of the lorry. The balance amount was not settled inspite of the promise they made to settle the dues within fifteen days. As there was some dispute with respect to payment of the balance sale price, the lorry was entrusted to Lorry Owners' Association by PW12. There was some dispute between the lorry broker Gopal, who is the father of the first accused Guna alias Gunasekaran, in respect of the purchase of the lorry by the deceased Ravichandran.