ANNAMUTHU ALIAS ARULRAJ Vs. STATE

JUDGEMENT

(1.) THE crime with which we are now dealing with was committed in the most barbaric and inhuman manner. THE entire occurrence was pre-planned. It was committed at night by about 10.30 p.m. Three victims were done to death in a gruesome manner by throwing bombs and then cutting them with lethel weapons; of whom two were innocent children of age 8 years and 2 years, who at the time of occurrence were sleeping innocently. Five others were injured. THE manner in which the crime has been executed would shock the collective conscience of the entire community. THE act was dastardly. THE assailants did not possess basic humanness and need to be punished with maximum quantum of punishment. Having regard to all the above circumstances, let us now deal with the facts and law involved in these appeals.

(2.) THE appellant in Crl.A. 6 of 2006 is the second accused and the appellants in Crl.A.34 of 2006 are the accused 1,5,6,14 and 15 in Sessions Case 379 of 1999 on the file of the learned Additional District and Sessions Judge (FTC.NO.I) Tuticorin. Originally, there were 17 accused.

(3.) SINCE two of the accused, by name, Sathyaraj and Kalaimani died during trial and before framing of charges, only 15 accused were tried by the trial Court.