R. Banumathi, J. - (1.) This appeal arises out of the judgment dated 30.07.2008 passed by the High Court of Madras at Madurai Bench in S.B. Criminal Appeal No. 427 of 2007 in and by which the High Court has dismissed the appeal filed by the appellant herein thereby confirming his conviction under Section 148 IPC, Section 435 read with Section 149 IPC and Section 302 read with Section 149 IPC and the sentence of imprisonment imposed upon him by the trial court.
(2.) Kamala (PW-1) is mother of deceased Sankar and Iyyappan (PW-2). Vijayalakshmi is the wife of PW-2 and Abbas (PW-3) is brother of PW-1. The genealogy of the deceased party is as under:- Case of the prosecution is that on 19.08.1996 at about 05.00-05.30 PM, Kamala (PW-1), mother of deceased Sankar, Iyappan (PW-2), brother of deceased and Abbas (PW-3), maternal uncle of deceased went in an auto to Harikesavanallur to see the child of PW-2 who was born on 15.08.1996. Deceased Sankar along with Abbas (PW3) followed them on a motor cycle. When they reached near Pilaiyar temple in Harikesavanallur, eight accused persons Balakrishnan (A1) having aruval, Subramanian (A2) having aruval, Jenakaran (A3) having knife, Mari @ Mariappan (A4) having knife, Raja (A5) having knife, Kasi (A6) having aruval, appellant/accused Palani (A7) having aruval and Jayalakshmi (A8) (since dead) having match box surrounded the deceased Sankar. On exhortation by accused Jayalakshmi, accused Mari @ Mariappan stabbed deceased Sankar from the back and accused Jayalakshmi threw a lighted match stick into the petrol tank of the bike of deceased Sankar and burn it into fire. On seeing this, Kamala (PW-1), deceased Sankar and Abbas (PW-3) ran in various directions. Kamala (PW-1) followed her son deceased Sankar. All the accused followed them. When they reached near the field, all the accused surrounded Sankar and accused Balakrishnan cut the deceased on the right shoulder and left neck with aruval; accused Jenakaran, Mari @ Mariappan and Raja stabbed the deceased with knives; accused Kasi and appellant/accused Palani cut deceased Sankar with aruval. Profusely bleedings, deceased Sankar fell down and died on the spot. Thereafter, Kamala (PW-1) went to Veeravanallur Police Station at about 08.00 PM and narrated the whole incident and lodged the complaint (Ex.-P1) with Ramaiah, Sub-Inspector (PW-11). On receipt of the complaint (Ex.-P1), Sub-Inspector (PW11) registered the FIR (Ex.-P11) under Sections 147, 148, 435, 341 and 302 IPC in Crime No.150 of 1996 against all the accused.
(3.) Dr. Ulagammal (PW-7) conducted post-mortem on the dead body of deceased Sankar and after noting multiple injuries, issued post-mortem certificate (Ex.-P6) opining that the death was caused due to shock haemorrahage and multiple injuries. On 04.09.1996, Investigating Officer made application to the court and took accused No.2, 4, 5 and 6 from judicial custody to police custody. Based on the disclosure statements of A2, A4, A5 and A6, the weapons aruvals of different size (bill hooks) and knives (MO-17 to MO-20) were seized under Exts. P26 to P30 from various places pointed out by the above accused.;