SOLAI Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) These Criminal Appeals are directed against the conviction and sentence imposed by the learned Additional District and Sessions Judge (Fast Track Court), Pudukottai, dated 23.10.2007, made in S.C. No. 26 of 2005, on the appellants/accused.

(2.) The briefcase of the prosecution is as under: P.W.1-Premalatha is the daughter of deceased Porkodi. P.W.2-Valliammai is the mother of deceased Porkodi. P.W.7-Ilangovan and P.W.10-Ravichandran are the sons of deceased Porkodi. On 4.11.2004, P.W.1, P.W.2 and the deceased Porkodi were in their house at Neivasalpatti. At about 7.30 p.m. a dog was barking. At that time, deceased Porkodi saw a person through the window and questioned about his standing outside the house. When the person wanted to meet Ravi, she invited him to the room. At that time, 5 persons entered into house; one person locked the door and two persons with knife in their hand threatened that they should not shout. Two persons closed the mouth of P.W. 1 and deceased Prokodi. The deceased Porkodi was taken to Pooja Room. One of them threatened P.W. 1 to hand over the studs and another person removed the chain from her neck. They also removed the chains, studs, bangles and rings worn by P.W.2 and deceased Porkodi. They enquired about the Bureau and money. Bureau was shown to the accused by P.W.1. They took the jewels from the box. P.W.1 was tied up with Saree and even one of them threatened to rape her. Then they left the scene of occurrence.

(3.) After the accused left the house, P.W.1 was able to remove the knots and found her mother was speechless. Then she shouted. P.W.4-Chinnathal came there on hearing the noise. When Porkodi was taken to the hospital, she was examined by P.W.3-Dr. G. Marimuthu and he found that Porkodi was dead. On hearing the news of death of Porkodi, P.W.6-Rengasamy went to the hospital. After hearing the news, P.W.7-Ilangovan, son of Porkodi went to the scene of occurrence, because he was at Chennai at the time of occurrence.