MUTHAIAH Vs. STATE

JUDGEMENT

(1.) THIS appeal arises out of the Judgment in S.C. No.34/2007 dated 30.10.2007 convicting the appellant/accused U/s.302 and 201 IPC and sentencing him to undergo life imprisonment and RI for 3 years and also imposing fine.

(2.) BRIEFLY stated case of prosecution is as follows:- Both deceased Vellaisamy and accusedare brothers. PW3- is the wife of deceased. PW1- is their son. Deceased Vellaisamy and accused owned 2 " acres of land along with pump set on the eastern side of Krishnankovil-Madurai main road. Accused allegedly having grudge that a larger extent was allotted to Vellaisamy in the partition.

(3.) PW1 immediately went to the village and informed to PW2-Paulpandi about the occurrence. PWs.1 and 2 went and saw Vellaisamy dead with bleeding injuries on the eastern side of Krishnankovil-Madurai main road-on the diversion road, where culvert work was being undertaken.