LAWS(MAD)-1957-8-2

KIRUKKU MAYANDI Vs. STATE

Decided On August 19, 1957
KIRUKKU MAYANDI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS is an appeal preferred by accused 2 against his conviction and sentence by the learned Sessions Judge of Madurai in Sessions Case No. 106 of 1956.

(2.) THE facts are : One Ameen Ammal, an aged lady, was carrying on money-lending business at Batlagundu. With her P. W. 1, her grandson aged about 16, and an orphan was Jiving. Her another son Muhammad Kasim was living in Tiruyedagam. Her daughter P, W. 10 was Jiving with her husband in Chityayankottai.

(3.) ON (he night of 1-3-1956 this Ameen Ammal was alone in her house, her grandson P. W. 1 having gone to a cinema in Dindigul. He returned practically in the early morning of 2-3-1956. Therefore, fearing that his grandmother would (take him to task for keeping such a late hour, he laid himself inside a cart standing in the lane north of their house and slept away.