LAWS(KER)-1959-6-18

STATE Vs. K M MATHEW ALIAS SUNNY

Decided On June 30, 1959
STATE Appellant
V/S
K.M. MATHEW ALIAS SUNNY Respondents

JUDGEMENT

(1.) THIS is an appeal by the State against the order of acquittal passed by the learned Additional Sessions Judge of Mavelikara in Sessions Case No. 12 of 1958 on his file.

(2.) THE accused Mathew, alias Sunny, was charged for having caused the death of his wife Mariamma, alias Ammal, by shooting her with a revolver, M.O. 1, at about 5 p. m. on 22nd December 1957.

(3.) EVIDENTLY because of this conduct of her husband, Ammal seems to have had misunderstanding with her husband. Early in January 1957 Ammal seems to have left Melamparambil House, the residence of her husband, and took up residence for a few months along with her mother and brother in Kurusinmootil House.