E.B.SUBBULAKSHMI Vs. STATE

JUDGEMENT

(1.) The petitioner herein, who is the wife of the deceased, brutally killed the deceased by her son.

(2.) According to the prosecution, the murder occurred on the instigation of the petitioner. The case of the petitioner is that the deceased and the petitioner herein had estranged life and thereafter, the deceased refused to give share in the property. Therefore, the petitioner had instigated her son to kill, Balasubramanian, husband of the petitioner/father of the A1.

(3.) The learned counsel appearing for the petitioner submits that the petitioner had no knowledge about the incident. While she was sleeping in her room, her son has bolted her room and alleged to have committed the crime. She neither abetted nor instructed her son to commit murder.