RAVICHANDRAN Vs. STATE

JUDGEMENT

(1.) The appeal is filed by the sole accused, who was found guilty by the Trial Court for offences under Ss. 302 IPC and he was convicted by the Trial Court for said offence as follows:

(2.) The case of the prosecution in nutshell as per FIR (Ex.P1) was that on 13/8/2013 at about 5:15pm, when the complainant, Murugeshwari / deceased, who is the wife of the complainant, son and daughters were on their way to buy grocery items, the Appellant / accused, who is none other than the brother of the complainant, on account of the previous enmity, attacked the deceased, with an Aruval in order to do away with her life and pursuant to the brutal attack, the deceased succumbed to injuries. It was alleged by the complainant / P.W.1, there was a frequent quarrel taken place between his wife and his brother / accused and the accused always used to abuse his wife in filthy language in a drunken mood.

(3.) It was further alleged by P.W.1 that though the deceased was admitted in the hospital through 108 Ambulance around 5.40pm, she was declared dead by the Doctor in the hospital at about 5.50pm. Thereafter, he went to the Police Station and lodged a complaint / Ex.P1 on the very same day at 20.30 hours, pursuant to which, a case was registered by the Sub-Inspector of Police / P.W.14 in Crime No.144 of 2013 for an offence under Sec. 302 IPC and the printed FIR was forwarded to the jurisdictional Magistrate and his Superior Officers for further action.