RAJENDRAN AND Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant Gopal alias Muniyandi in Crl. A. No. 129 of 1990 and the appellant Rajendran in Crl. A. No. 657 of 1987 are the first and second accused in Sessions Case No. 159 of 1986 on the file of the Sessions Judge, South Arcot at Cuddalors.

(2.) The first accused was convicted for the offence under Sections 302 and 201 of the Indian Penal Code and sentenced to undergo for life imprisonment and 2 years respectively. The second accused was convicted for the offence under Section 302 read with 34 and 201 of the Indian Penal Code and sentenced to undergo life imprisonment and rigorous imprisonment for two years respectively.

(3.) The appellants were tried with an allegation that on 25-7-1986 at about 11.00 p.m., both the appellants beat the deceased Kaliaperumal with hands and while the deceased was running away, the appellants chased and caught him and the second accused Rajendran caught hold of the head of the deceased and dashed it against the mango tree and in the meantime, the first accused ran into his house and came with an iron rod and beat the deceased on his legs and chest as a result of which the deceased died instantaneously on the spot.