SELVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) APPELLANT is the accused in S.C.No.76 of 1996 on the file of Sessions Judge, Tiruvannamalai. By the Judgment dated 25.6.1997, the APPELLANT/Accused was convicted under Sec.304, Part II, I.P.C. and sentenced to undergo Rigorous Imprisonment for a period of five years.

(2.) RELATIONSHIP of the parties is not disputed. Case of prosecution is that accused is the prodigal grand-son of P.W.1-Kuppammal through her elder son. P.W.1 is the wife of deceased Annalamali. They have two sons viz. Govindasamy and Ponnusamy and two daughters. Accused married the grand-daughter of P.W.1. They have two children. Accused is an arrack addict and he used to beat his wife, due to which she went to her parents" house. Thereafter, the accused in an drunken mood used to demand money, clothing and provisions from P.W.I and deceased Annamalai.

(3.) ON 16.2.1996, P.W.8 - I.O. arrested the accused in Chattiram Naickanoor Junction Road and sent him for judicial custody. Upon completion of formalities of the investigation, Charge Sheet was filed against Accused under Secs.302 and 323, I.P.C.