SHANMUGAM Vs. STATE

JUDGEMENT

(1.) THIS appeal arises out of verdict of conviction in S.C.No. 364 of 2004 on the file of Principal Sessions Judge convicting appellant/Accused No. 1 to 3 under Section 302 read with.34 IPC and sentencing each of them to undergo life imprisonment and also imposing fine of Rs.2,000/-

(2.) CASE of prosecution in nutshell are as follows: P.W.2-Murugambal and P.W.3-Lakshmi are mother and sister of deceased Senthil Kumar. P.W.1-Selvam is the husband of P.W.3-Lakshmi and brother-in-law of deceased Senthil Kumar. P.W.4-Kalaimathi and P.W.5-Vedi are relatives of deceased Senthil Kumar. Accused No. 1-Shanmugam, deceased Senthil Kumar and P.W.7-Palani were close friends. Accused No. 2-Velu is also friend of accused No, 1, deceased Senthil Kumar and P.W.7-Palani. Accused No. 3-Sampath Kumar is friend of Accused No. 2-Velu.

(3.) AFTER three days of Balammal so informing to P.Ws.1 to 3 i.e. on 28.7.2002, P.Ws.1 and 3 and their neighbour Mala and accused No. 1-Shanmugam had been to cinema theatre for a evening show and came back to their house at 9.30 p.m. AFTER their dinner, P.Ws.1 to 3 retired to bed inside their house.