DURAIRAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed assailing the conviction of life sentence imposed on the appellant for the offence punishable under Sec. 302 of I.P.C. in S.C.No.70 of 2016, on the file of the learned Principal Sessions Judge, Tiruchirappalli.

(2.) The gist of the prosecution case is that on 23/3/2015 at about 20.00 hours, Saroja [P.W.1], wife of Kuppusamy, came to the respondent Police Station and informed that her elder son namely, Durairaj, a B.E. graduate, who is married and unemployed, living along with them, since his wife estranged and living with her parents at Salem due to family dispute. P.W.1's husband used to reprimand him for idly sitting at home and advised him to go for work, whereas her son used to pressurize her husband to arrange for job. On the date of incident, at about 04.45 pm., her husband and her elder son were quarrelling regarding seeking employment and thereafter, her husband went to the room to take rest. After sometime, his son Durairaj went to the room and took the grinding stone and beat her husband on his head and fled from the home. She and her daughter were shocked and the residents nearby came to her house and found her husband dead. The said statement was reduced into writing [Ex.P.1] and based on the statement, First Information Report in Crime No.79 of 2015 was registered against the accused Durairaj by T.Jayachithra, Sub-Inspector of Police, Uppiliyapuram Police Station [P.W.16].

(3.) The prosecution to prove the guilt, examined 17 witnesses. Marked 18 exhibits and 8 material objects. On the side of the accused, the insanity as a defence was pleaded and two Doctors were examined and 8 exhibits marked through them.