SARANRAJ Vs. STATE

JUDGEMENT

(1.) This appeal has been filed against the judgment dated 12.04.2013 in S.C.No. 300 of 2012 passed by the learned X Additional Sessions Judge, Chennai.

(2.) It is the case of the prosecution that Santhosh Kumar [P.W.1] was frequently nagging and harassing the grandmother of Saranraj [A1] and demanding money from her. On coming to know of that, Saranraj [A1] and his younger brother Sathyaraj [minor [A2] case split up and tried before Juvenile Justice Board] accosted Santhosh Kumar [P.W.1] and questioned him about this and allegedly assaulted him with a knife and stick on 29.04.2012 at around 10.30 p.m. At that juncture, the deceased Yesudoss, who is the uncle of Santhosh Kumar [P.W.1] intervened and so, Saranraj [A1] stabbed him on his chest, on account of which, Yesudoss [deceased] suffered profuse bleeding.

(3.) For the sake of convenience, hereinafter, Saranraj [A1] will be referred to as the accused.