RENGANATHAN Vs. STATE

JUDGEMENT

(1.) "The world has enough for everyone's need, but not enough for everyone's greed." - Mahatma Gandhi A will is a legal document that indicates how a person wants his or her estate (money and property) to be distributed after death. A will also may describe any wishes for funeral and burial arrangements and may designate guardians for minor children. A testator can change a will at any time. If one does not have a will before death, intestate succession rules determine how a person's assets are distributed. A will is central to a person's estate planning. In most cases, people create wills to protect the assets they have worked hard for and to ensure they are passed to appropriate individuals or organizations.

(2.) Here is the case where the deceased, while planning to protect his estate has failed to protect his life. The plan of the deceased towards his estate planning for longer living has ultimately ended in shorter living by his expeditious death on account of murder. This incident perhaps would not have taken place if the deceased had known that he is entitled to write any number of Wills till his death by revoking the previous Wills and that the Will itself would come into operation only after his death. Perhaps, what did not occur to his mind is that this very same rule of Will coming into effect after death has operated as an instigation to an accused to expedite the death of the deceased.

(3.) The conviction and sentence passed as against all the three accused by the judgment dated 11.09.2017 made in S.C.No.144 of 2013 by the learned Principal District Judge, Theni, runs as under and challenging the same, the appeal is filed. <FRM>JUDGEMENT_336_LAWS(MAD)2_2018_1.html</FRM> Case in brief: