VIJAYA Vs. STATE

JUDGEMENT

(1.) Challenging the judgment dated 11.3.1996, Vijaya, the appellant herein, who has been convicted under Section 304(ii) I.P.C., and sentenced to undergo R.I. for five years by the Principal Sessions Judge, Erode, in S.C.No.71 of 1995, has filed this appeal.

(2.) On a perusal of the charge sheet, what comes to be known is that on 21.2.1995 at 5.00 p.m., at Sembadavar Street, Bavani, at 17.30 hours, in the wake of wordy quarrel between the accused Vijaya and deceased Ammasai, the accused with intention to commit murder of Ammasai assaulted with fire wood on her head and caused her death and thereby committed an offence punishable under Section 302 I.P.C.

(3.) To prove the above indictment, twelve witnesses have been examined, fourteen exhibits and nineteen material objects have been marked, on the part of the prosecution, which are, in a nutshell, as follows: