VELLAPANDI Vs. STATE

JUDGEMENT

(1.) The sole accused, aggrieved by the Judgment passed by the II Additional Sessions Judge, Thoothukudi, in S.C.No.54 of 2015, dated 20.10.2016, has filed the present appeal before this Court.

(2.) By virtue of the said Judgment, the appellant has been convicted and sentenced as follows:-

(3.) On 29.09.2013, when P.W.1, her daughter Petchi and P.W.2 were standing and talking in front of the house of P.W.1 at about 2.00 p.m., the accused told P.W.1 that whenever he asked his father to get him married, the husband of P.W.1 is unnecessarily interfering with the same and therefore only if he is done away with, he can get married. Subsequently, on 01.10.2013, at about 7.30 p.m., when P.W. 1, one Samudram, P.W.2 and one Kalimuthu were talking near the house of Luca (P.W.3). They saw the deceased Arumugam alias Ganapathi coming in a cycle from west to east at Srivaikundam - Eral Road, the accused was coming in the opposite direction with an iron pipe (M.O.1) and he restrained the deceased Arumugam alias Ganapathi and abused him in filthy language and attacked him with iron pipe on his head repeatedly. When the witnesses attempted to stop him, he threatened them saying that they will also be attacked and killed, if they interfered. They found the deceased lying in a pool of blood and he had died.