SIVASUBRAMANI Vs. STATE

JUDGEMENT

(1.) This appeal is filed against the conviction of the appellant namely, Sivasubramani for the offence under Sec. 324 and 307 of the Indian Penal Code and the appellant was sentenced to undergo rigorous imprisonment for a period of ten years for the offence under Sec. 307 of the Indian Penal Code and three years for the offence under Sec. 324 of the Indian Penal Code.

(2.) The case of the prosecution is that there is a marital conflict between the accused and his wife. On 28/12/2017, when the wife confronted the accused about the repayment of loans, in a fit of anger, the accused took up an aruval manai and caused injury to the mother-in-law of the accused on her back. On the strength of the said allegation being proved, the Trial Court found the accused guilty and convicted him as stated above. When the matter came up on the last occasion, the mother-inlaw and the wife and the three children were all present before this Court. Time was granted for learned Public Prosecutor to get instructions in the matter and the matter was adjourned today, that is, 18/7/2022. Again, the injured victim, namely the mother-in-law and the wife and the children were present and also filed an affidavit to the effect that the matter has been compromised between the parties and the wife is willing to live with the accused and they have got three children. The mother-in-law also states that she has forgiven and wants her daughter to live with the accused.

(3.) Learned Public Prosecutor submits that the appellant accused is in jail.