RAMALINGAM Vs. STATE

JUDGEMENT

(1.) The accused in S.C.No.112 of 1994 on the file of the Sessions Judge, Nagapattinam, is the appellant.

(2.) Upon the complaint preferred by the respondent police, alleging that the accused should be convicted for the offences under Sections 302 and 326 I.P.C., since he had committed the murder of his wife, Pappathi @ Marimuthu on 7.9.93 at about 10.30 a.m., intentionally by stabbing her with a Chisel and that he had also inflicted grievous injuries to P.W.1, the sister of Pappathi @ Marimuthu, the learned Sessions Judge, satisfying himself, to proceed further, on the basis of the materials, produced before him, framed charges and questioned the accused, regarding the plea of guilty, for which he pleaded not guilty.

(3.) The prosecution to satisfy the Court, that the final report is based on truth and the person, who committed the offence, should be dealt with properly, examined 14 witnesses, seeking buttress from 17 documents and 18 material objects. A meticulous scanning and proper appreciation of the evidence, brought to surface, the guilt of the accused, according to the conclusion of the learned trial Judge, and in this view, he convicted and sentenced the accused to undergo life imprisonment, for the offence under Section 302 I.P.C. and 5 years R.I. for the offence proved under Section 326 I.P.C.