THANGAVEL Vs. STATE THROUGH THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The son, the hapless and innocent, as he was, earned the enmity of his evil incarnate father, just because of his efforts in eroding the chances of erotic encounters of his father with his elusive life partner, whose cause and concern the son believed to be espousing. Thus, the son exposed his own life to fatality, fit enough to be a sacrifice, sufficient to save his mother from her tormentor for a considerable period, but not sufficient to save his own life.

(2.) The triangular emotional inner burst between the father, mother and the son had been at the cost of the father taking away the life of his own son. How it happened will be known by unfolding the prosecution case.

(3.) It is a rare case where the father has allegedly murdered the son and in respect of the same, the wife of the accused is the main witness.