ARJUNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These three appeals are heard together and common Judgment is rendered since it relates to a single case.

(2.) The appellants are the accused in S.C. No. 97 of 1986, on the file of Principal Sessions Judge, Periyar District at Erode. The appellant Arjunan was convicted under Section 302 I.P.C., and sentenced to undergo imprisonment for life. The appellant Lakshmi Ammal alias Lakshmi was convicted under Section 323 I.P.C., and sentenced to pay a fine of Rs. 250/- in default to undergo R.I. for one month. The appellant Kuppusamy Gounder was convicted under Section 325 I.P.C., and sentenced to undergo R.I. for two years.

(3.) The crux of the accusation is that on 11-5-1986 at about 3.30 P.M., at Voikkalmedu, Poolaavalasu village A-1 Kuppusamy Gounder, the father pelted stone at P.W. 2 Chinnammal and caused grievous hurt. A-2 Lakshmi Ammal, mother pelted stone at P.W. 2 and caused simple hurt, and A-3 Arjunan, son, by means of wooden reaper attacked on the head of the deceased and caused his death.