BABU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In S.C.No. 71 of 1988 on the file of the Court of Sessions Judge, North Arcot at Vellore, the appellants 1 to 3 were convicted under Section 302, I.P.C. and the appellants 4 and 5 were convicted for the offence under Sections 302 read with Section 34, I.P.C. and sentenced to undergo imprisonment for life for having committed themurder of one Punniyanathan on 10-8-1987 at Ranipet.

(2.) There are totally 14 accused and except the appellants A1 to A5 all the other accused were acquitted. The facts leading to the conviction could be summarised as follows :-

(3.) A 'Y' shaped cut (hacked) wound on the parietal occipital region-short limb 7 cm x 2 cm x 1 cm Longer limb 13 x 1.5 x 1 cm The underlying bone has also been injured and along the line of the wound.