In Re: Nachal

Lakshmana Rao, J.—The accused has been convicted u/s 304(2), Penal Code, for causing the death of her father-in-law Irula Mooppan by

beating with stones and sentenced to rigorous imprisonment for five years. She appeals against the conviction and the same was taken up by

Wadsworth J. on the ground that the offence committed would be voluntarily causing hurt. The accused and Irula Mooppan were not friendly, and

Irula Mooppan went to P.W. 5''s house on the evening of 23rd September last with some injuries, due to beating with stones. He told P.W. 5 that

the injuries were caused by the accused and her daughters aged about ten and eight years, and went to P.W. 7''s house for the night. He stated so

to P.W. 7 also, and went to P.W. 8''s house next morning. He told P.W. 8 that he was held by the tuft by the accused and assaulted with stones

by her daughters and left saying that he would report to the Village Munsif. He was found dead at the Pillayar Koil about noon, and death was due

to congestion of the brain as the result of beating with stones. These facts are not disputed and the conviction of the accused u/s 304(2), Penal

Code, is unsustainable. It is not known who caused the fatal injury and the deceased told P.W. 8 that the accused was holding him by the tuft.

Even otherwise, it is not suggested that there was any common intention to cause death or grievous hurt, and the accused would be guilty only u/s

323, Penal Code. The conviction of the accused is therefore altered to one u/s 323, Penal Code, and considering that she was in remand since

25th September, she is sentenced to rigorous imprisonment for the period undergone.