ARAVINDAN Vs. STATE

JUDGEMENT

(1.) The present criminal appeal is arising out of the order of conviction passed against the appellant herein in S.C.No.69 of 2017 dtd. 28/3/2019 under Sec. 302 IPC.

(2.) The prosecution case is that the deceased Chinnasamy and accused Aravindan are distantly related. It is the further case of prosecution that the accused Aravindan nurtured enmity and vengeance against the deceased Chinnasamy as he believed that his father was done away by the deceased. Owing to this unquenched anger and long drawn enmity, on 13/6/2016, the accused, who was under the influence of alcohol, picked up wordy quarrel with the deceased near the Sawalur bridge, and killed him by hitting with stone and fled away from the scene of occurrence.

(3.) While so, on knowing the death of the deceased, his son P.W.1- Madhu, rushed to the scene of occurrence and then went to the police station, and gave a complaint. The Sub-Inspector of Police PW6 -Srinivasan, on receipt of the same, on 13/6/2016 at 10.00pm, registered an FIR in Crime No.406 of 2016 under Sec. 302 IPC. Thereafter, he forwarded the same to the concerned jurisdictional Magistrate and to the investigating Officer PW17-Gandhi.