CHELLADURAI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS Appeal arises out of the verdict of conviction in S.C.No.256/2007 (dated 22.2.2008) on the file of the First Additional Sessions Judge, Thanjavur convicting the Accused Nos.1 and 2 under Section 302 IPC and sentencing them to undergo life imprisonment and also imposing fine of Rs.5000/- each; Accused Nos.3 to 5 were acquitted from all charges.

(2.) ACCUSED Nos.1 to 5 are the residents of Thiruvalliangudi Village and the ACCUSED No.1 Chelladurai and ACCUSED No.5 Dhanapal are the brothers of the deceased Arjunan. ACCUSED 3 and 4 are the sons of ACCUSED No.5. ACCUSED No.2 is the son of the deceased through his first wife Dhanalakshmi. The deceased had two sons through his second wife Kalaiselvi, namely, Rajamohan and Chandramohan. The deceased and the accused are closely related as under: IMAGE

(3.) BASED on the requisition from the Investigating Officer, PW.11 Dr. Meenakshi has conducted autopsy on the body of the deceased Arjunan and noticed the following injuries: A deep laceration from below the angle of the mouth running across the cheek to the back of the neck, severing the ear into two just above the lobule 25 cm X 6 cm almost 'V' shaped on the left side of face fracturing the maxilla and cutting the major vessels of the neck. The shape of the wound is almost 'V' shaped. Opining that the deceased died of shock and haemorrhage due to injury to major vessels of the neck, PW.11 issued Ex.P.9 Post-Mortem Certificate. After Post-mortem, the blood-stained shirt of the deceased (MO.3) was seized.