RAMASWAMI Vs. STATE

JUDGEMENT

(1.) THIS is an appeal by the convicted accused. Originally there were seven accused. The first accused is the maternal uncle of the accused 2 to 5. The sixth accused is an employee under the second accused, and the seventh accused is an employee under the first accused.

(2.) AMONG the prosecution party P.W.1 is the elder sister of the deceased Muthuperuma. P.W.2 aged 13, is the daughter of P.W.1. and P.W.5 is the husband of the deceased Muthuperuma.

(3.) P.W.9, Inspector of Police, while he was at Alangulam, received telephone message at 3.30 P.M., from the Sattur Police Station about the occurrence, reached the station at 4.30 P.M., received the first information report and went to the scene of occurrence at 5.30 P.M. He prepared the observation mahazar Ex.P9 and also the rough sketch of the scene of occurrence, Ex.P10. He conducted inquest over the dead body from 6 P.M., to 8 P.M. in the course of which he examined P.Ws.1 and 2 Ex.P11 is the inquest report.