SUBRAMANIAN AND ACCUSED Vs. STATE

JUDGEMENT

(1.) The appellant Subramanian (1st accused) in C.A. No. 556 of 1987 and the appellant Chinnakannu (2nd accused) in C.A. No. 644/87 were the accused in S.C. No. 9 of 1987 on the file of Sessions Judge, Pudukottai.

(2.) They were tried and convicted for the offences under Sections 302 and 303 read with 34, I.P.C. respectively and sentenced to undergo life imprisonment.

(3.) The crux of the accusation against the appellants is that on 22-10-1986 at about 11.00 a.m. near a drama theatre of Mannavelampatti village, the appellant Subramanian (1st accused) stabbed the victim Chinnayya with knife on his stomach, while Chinnakannu (2nd accused) caught hold of the said victim due to which the deceased Chinnayya died on 23-10-1986 at 8.00 p.m. at the Government General Hospital. Pudukkottai.3. The short of acts giving rise to the presentation of appeal could be suitable follows :-