VELLANKANI(M/45) Vs. STATE REPRESENTED BY INSPECTOR OF POLICE CANTONMENT POLICE STATION TRICHY DISTRICT

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment of the learned Principal Sessions Judge, Trichirappalli made in S.C.No.71 of 2015, dated 17.10.2016.

(2.) The appellant was convicted and sentenced by the trial Court as follows:-

(3.) The appellant, Saravanan @ Kannan (A-2), deceased and P.W.1 were eking their livelihood by begging. On 10.07.2014, at about 11:00 p.m. they were dividing the collection amount among themselves near Anjaneyar Temple at Kallukuzhi and at that time, there was some dispute among them in dividing the amount. The deceased has questioned the accused persons and there was a wordy quarrel and the accused persons are said to have abused the deceased and P.W.1 in filthy language. The appellant is said to have attacked the deceased with a brick stone pasted with cement mortar on her cheek and A-2 is said to have attacked the deceased with a stone on the back side of her head. When P.W.1 tried to intervene, he is said to have been attacked using hands by the accused persons and therefore, he went away from the scene of occurrence. After the accused persons left the scene of crime, P.W.1 came back and saw the deceased lying in an unconscious state. P.W.1 stayed along with the deceased till about 5:30 a.m. on 11.07.2017 and found her dead. Thus, the appellant and A-2 are said to have caused the death of the deceased by attacking her in the manner described herein above. Complaint and materials collected during the course of the investigation: