LAKSHMANAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Great King of Kings.

(2.) Lakshmanan, the sole Accused before the Trial Court who was convicted on two counts for murdering his wife, namely, Tmt. J. Jayalakshmi and his mother, Tmt. Nagammal and was sentenced to undergo double life imprisonment, by Judgment, dated 27.9.2011 in S.C. No. 72 of 2011 passed by the learned Additional District and Sessions Judge, Fast Track Court No. II, Tindivanam, is the Appellant before us.

(3.) It is the case of the prosecution that on 21.09.2010 at about 11.00 p.m., the deceased Jayalakshmi picked a quarrel with her husband/Appellant Lakshmanan, in the course of which, the Appellant attacked her with a stick and on seeing this, when his mother, Nagammal intervened in support of her daughter-in-law, she was also attacked by the Appellant, resulting in both of them breathing their last.