GEORGE Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment of I Additional District and Sessions Judge, Thoothukudi, dated 17.11.2017, made in S.C.No.83/2016, convicting and sentencing the appellants as follows:

(2.) A-1 was a committee member of Immanuel Church and the father of the deceased (P.W.-1) was also a member in the same Church. In the year 2014, there was an election that was conducted in the Church, in which, the father of the deceased (P.W.-1) and the deceased supported one Arputharaj and A-1 supported one Goerge Pushparaj. In the said election, Arputharaj won and there was a prior enmity between the parties.

(3.) On 15.05.2015, the deceased attended a festival that was conducted in the Church along with his father (P.W.-1) and his mother Chandra and they stayed in the Church in order to participate in the prayer meeting that was scheduled to be conducted on 16.05.2015, at 3.30 a.m.