LAKSHMI Vs. STATE

JUDGEMENT

(1.) ON Lakshmi has preferred this appeal against the conviction and sentence of imprisonment for life passed against her under sec. 302, I. P. C. for having committed the murder of her husband Pandi.

(2.) THE evidence on record discloses that the appellant was married to the deceased Pandi about five years prior to the occurrence. Three children were born to her. One female child alone is surviving out of them. P. W. 3 Kaliammal is the mother of Pandi. THE deceased was living with his wife, mother and the child. Formerly they were living as tenants under P. W. 2, balasubramaniam. Later on they shifted their residence to a hut near Shanmuga High School . Since two years prior to the incident, relationship between the appellant and her husband became strained. THEre used to be frequent quarrels between them. P. W. 3 would pacify them. Since the deceased harassed her suspecting her chastity, the appellant left to her father's house. When Pandi went there and called her, she refused to come back. However, twenty days prior to the occurrence, she returned to her husband's house of her own accord. On the day previous to the incident, the appellant's younger brother Servant came to see his sister. Pandi scolded the appellant saying that she was keeping her brother. On the next day, selvam left the house.

(3.) ON 2. 8. 1985, at 9. 30 a. m. the Inspector arrested the appellant at the place of occurrence.