RAJAMANI Vs. STATE

JUDGEMENT

(1.) THE appellant who is the first accused in SC.No.89/2001 on the file of the learned Additional Sessions Judge, Fast Track Court No.3, Coimbatore, stands convicted for the offence under section 306 IPC and sentenced to undergo three years rigorous imprisonment. Aggrieved by the said conviction and sentence, the appellant has preferred this appeal.

(2.) THE case of the prosecution is as follows:-

(3.) THE Trial court after considering all the evidence and materials available on record, acquitted accused 2 to 4 and found the appellant/A-1 guilty under section 306 IPC and sentenced him as stated supra. In this case, there are three suicidal notes-Exs.P.2,3 and 12 written by the deceased Ayyasamy, Sandhanam and Thiripurasundari respectively. P.Ws.1,2 and 3 have spoken about the incident that took place 25 days prior to the death of the deceased. THE Trial Court also placed reliance on Ex.P.12 the suicidal note of the deceased Thiripurasundari and also the evidence of P.W.3 who is an independent witness and convicted the appellant herein.