SENTHIL Vs. STATE

JUDGEMENT

(1.) IT is a case of triple murder. The appellant, who is the sole accused, having been tried and convicted for the offence under Sections 449, 302 (3 counts), 404 and 392 of IPC and sentenced to undergo rigorous imprisonment for seven years for the offence under Section 449 IPC; to undergo imprisonment for life for each count for the offence under Section 302 IPC; to undergo rigorous imprisonment for two years for the offence under Section 404 ipc; to undergo rigorous imprisonment for five years for the offence under section 392 IPC and that the sentences are to run concurrently by the judgment of the learned Sessions Judge, Nagapattinam dated 12. 4. 2005 made in S. C. No. 1 of 2004, has preferred the above criminal appeal. For convenience, the appellant will be hereinafter referred to as the accused in this judgment.

(2.) CRL. R. C. No. 1002 of 2005 has been preferred by one v. Padmanabhan, who was examined as P. W. 4 in the above sessions case, seeking for enhancement of the sentences imposed on the accused.

(3.) P. W. 26, the Inspector of Police attached to Edayur police Station and incharge of Thiruthuraipoondi circle at the relevant point of time, on receipt of the express report, proceeded to the scene of occurrence at about 2. 00 p. m. , on 8. 5. 2003 and prepared an Observation Mahazar, Ex. P-3 and drew a rough sketch, Ex. P-45 in the presence of the witnesses. Between 3. 00 p. m. and 4. 30 p. m. , he conducted inquest on the body of the first deceased. The said inquest report is Ex. P-46. Thereafter, he sent the body of the first deceased along with a requisition, Ex. P-16 to the doctor to conduct post-mortem.