KALLAMARATHI Vs. RAJAMANI AND OTHERS

JUDGEMENT

(1.) In a case where there had been 11 stab injuries and two cut injuries, caused using knife and aruval, allegedly caused by A1 to A4 at the instigation of A5 and with assistance of A6 to A23, whether the prosecution has produced any reliable evidence is the issue to be considered. In other words, whether the acquittal granted by the Trial Court rejecting the evidence of prosecution is justified.

(2.) This appeal has been filed by the defacto complainant / wife of the deceased, challenging the acquittal of the accused persons. The prosecuting agency is R24 and accused are R1 to R23.

(3.) It is the case of the prosecution that on 16.07.2009, while the deceased Kodangi Karuppiah along with his wife Kallamarathi were watering the plant in Kuruvaiah Garden at Thamaraikulam Village, while the sister-in- law of Kallamarathi / PW1 was picking the grass in the land, due to previous enmity with the son of the deceased, the accused persons 1 to 4 at the instigation of A5, caused murder of the deceased.