POOVAMMAL Vs. STATE REPRESENTED BY THE INSPECTOR OF POLICE, V.K.PURAM POLICE STATION, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) Indeed, this is an unfortunate case.

(2.) This appeal depicts the pathetic case of a mother, having boundless love for her son.

(3.) On 23.10.2007, at about 6.30 a.m., before the house of Poovammal, in Church Street, in North Agasthiarpuram, near Vikramapurasingapuram (V.K.Puram), in Ambasamudram Taluk, in Tirunelveli District, huge crowd gathered. It went inside. Poovammal was standing with M.O.1 - Axe. There was blood all over her clothes (M.Os.3 and 4). Near her, her dear son's (Deivendran) dead body was lying with five cut injuries, remaining 6 are defensive in nature (Ex.P.8 post- mortem certificate). Near the dead body, Vijayalakshmi (P.W.1), the wife of the deceased was crying. Poovammal went inside the room and bolted. Murugan (P.W.3) informed Ramachandran, VAO, V.K.Puram. On his information, Vergin Savio (P.W.8), Sub-Inspector of Police, V.K.Puram came. P.W.1 gave her Ex.P.1 - complaint. Poovammal was taken to V.K.Puram Police Station with M.Os.1 and 2 axe and bill- hook. A case in crime No.257 of 2007 for an offence under Section 302 IPC was registered (Ex.P.10 FIR). She was arrested. Sundararajan, Inspector, V.K.Puram Police Station (P.W.12) took up investigation. At the scene place, in the presence of witnesses, he prepared observation mahazar (Ex.P.2), site - plan (Ex.P.17). At the Govt. Hospital, Ambasamudram, Dr.Sankara Venkatesh (P.W.7) performed autopsy. He opined that the death was due to the injuries sustained and the injuries are possible by a weapon like M.O.1. P.W.12 recorded the statement of material witnesses, obtained post-mortem certificate, chemical and serological reports, completing his investigation, filed the Final Report for an offence under Section 302 I.P.C.