SUBBIAH @ PICHAI Vs. THE STATE

JUDGEMENT

(1.) APPEAL against the conviction and sentence of imprisonment for life passed under S. 302 I.P.C.

(2.) THE case of the prosecution is that on 29.1.1985 at about 5.30 p.m. in the village Kolla Veeranpatti, the appellant Subbaiah @ Pichai committed the murder of his wife Konduthai by cutting her neck, nose, shoulder and hands with an Aruval. The appellant pleaded guilty to the charge framed against him under S. 302, I.P.C.

(3.) AT about 9.00 p.m. on that day P.W.9 Sub Inspector received Ex.P1 complaint and registered the same in his Station Cr. No. 10/85 under S.302 I.P.C. He prepared Ex.P14 printed F.I.R and sent both the documents to court and sent message to the Inspector.