ARUMUGAM Vs. STATE

JUDGEMENT

(1.) IT is a case of matricide.

(2.) ARUMUGAM/accused is second son of Karupayee. He married P.W.4 Deepa. They have two children. The spouses are separated. She is living in her parents house with her children. Accused is living with his mother in their house in V.Pudur in Melur Taluk in Madurai District.

(3.) THIS appeal is as against the said finding and the sentence.