MUTHIAN NADAR Vs. STATE

JUDGEMENT

(1.) MUTHIAN Nadar, the appellant herein, seeks to appeal against his conviction for an offence Under Section 302, IPC. for committing the murder of his wife Leela Pushpam by trampling on her chest and neck and the sentence of imprisonment for life.

(2.) LEELA Pushpam (deceased) was the wife of the accused. She bore two children to the accused. She was living in the house of the accused which was adjoining P. W. l's house at Thiruthangal. According to the evidence of P. W. . 1 the accused-appellant was not living with his wife, but he was living elsewhere.

(3.) THE accused and his wife Leela Pushpam had fallen out. She was accusing her husband of keeping some concubines. She was also in the habit of asking women not to come for cooly work under the accused. She also accused them of being the concubines of her husband. The prosecution case is that Leela Pushpam was also in illicit intimacy with P. W. 5. However, with regard to that alleged intimacy between P. W. 5 and Leela Pushpam, there is no foundation for the proof of such relationship. But the learned Judge finds that there was strained relationship between the accused and the deceased Leela Pushpam. But we are unable to see any evidence in regard to the proof of any illicit intimacy between P. W. 5 and Leela Pushpam.