SURESH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal appeal has been preferred against the judgment and order dtd. 12/12/2019 made in S.C.No.109 of 2015 on the file of the Sessions Judge, Fast Track Mahila Court, Srivilliputhur, convicting and sentencing the appellant in the following manner: <IMG>JUDGEMENT_194_LAWS(MAD)10_2022_1.JPG</IMG>

(2.) The case of the prosecution is that the deceased is the wife of the accused and they were married for nearly nine years and they had two children. The accused seems to have developed a suspicion against his wife and used to indulge in wordy quarrel against her and was forcing her to stop going for work. That apart, the accused was not going for any work and he was a drunkard and hence, the family was taken care by the deceased.

(3.) P.W.1, who is the brother of the deceased, went to the hospital and the deceased is said to have informed him about the entire incident. P.W.1 gave a complaint [Ex.P-1] and an FIR [Ex.P10] was registered by P.W.12 in Crime No.33/2015 at about 10.00 p.m., on 17/1/2015.