JANAKARAN AND ORS Vs. STATE REPRESENTED

JUDGEMENT

(1.) The case of the prosecution is that the deceased Shankar was butchered to death by the members of one family because they had enmity against him. There were eight accused originally. One died i.e., A.8 pending trial and therefore, seven accused faced trial and all the seven were convicted inter alia for the offence under Section 302 r/w. 149 of the Indian Penal Code.

(2.) The facts of the prosecution case are as follows.

(3.) P.W.11 on receipt of the complaint, registered a case in Crime No. 150 of 1996 under Sections 147, 148, 435, 341 and 302 of the Indian Penal Code. The registered First Information Report is Ex.P.11. He forwarded the same through Murugaiah P.W.10 First Grade Constable to the Court and higher authorities. P.W.10 handed over the First Information Report at the residence of the Judicial Magistrate, Seranmahadevi at 5.00 a.m., on 20/8/1996. P.W.12 V.Balasubramanian is the Circle Inspector, Kallidaikurichi holding additional in-charge of Veeravanallur Police Station.