KARUKKA PERUMAL Vs. STATE

JUDGEMENT

(1.) THE accused, Karukka Perumal, was charged with an offence of murder for having stabbed one Parama THEvar with a knife on the left reck, left shoulder and back at about 9 p.m. on the 9th April, 1979, at a place called Melathope, Kokkula-thachi Lane, in Sellur, at Madurai. As a result of the injuries sustained by him, Parama THEvar died on the way to the hospital.

(2.) THE prosecution case is the following: P.W.1 is the widow of the deceased Parama THEvar. Parama THEvar, as per the evidence of P.W.11.as the power-of-attorney agent of one Kamanan,took on lease the right to collect cycle stand fee at the Madurai Central Market. After so taking the lease, Parama THEvar was collecting the cycle stand fee at the Market after depositing one-fourth of the lease amount with the Madurai Corporation. It is in the evidence of P.W.7 that Parama THEvar sub-leased the right to collect the cycle stand fee to the accused and the accused was managing the same with the help of his brother�s wife by name Mayakkal. After some time, dispute arose between the accused and Parama THEvar in respect of the collection of the cycle stand fee at the Market. Hence, it is in the evidence of P.W.I, that Para ma THEvar cancelled the contract given to the accused.

(3.) FROM the abovesaid facts the prosecution wants the Court to infer motive for the accused to do away with Parama Thevar.