ARUMUGAM Vs. STATE

JUDGEMENT

(1.) Appellants the accused 1 to 7 in the case tried in SC.No.185 of 2013 on the file of the II Additional District and Sessions Judge, Chidambaram for offences u/s.341, 147, 148, 302 read with 149 IPC. The Trial Court, under impugned Judgment dated 04.10.2017, found them guilty and convicted and sentenced them as follows :

(2.) The brief facts of the prosecution case, are as follows:-

(3.) The deceased at the relevant point of time was working in a private concern in Pondicherry as an electrician. On 13.03.2011, at 5.30 p.m., the deceased came from Pondicherry along with P.W.6 in a two wheeler to see P.W.1. When they came near Paramanandam house, in the Ayapettai Village, all the accused waylaid them and A1 shouted that he should be cut and A1 beat the deceased with an iron rod on the neck. A2, A3 and A7 also repeatedly attacked the deceased all over his body with iron rods.