CHANDRASEKAR Vs. STATE

JUDGEMENT

(1.) The Appellant is the Accused in S.C.No.348/1996 on the file of Principal Sessions Judge, Chennai. By the Judgment dated 09.12.1996, the Principal Sessions Judge, Chennai has convicted the Appellant/Accused under Sec.302 I.P.C and sentenced him to suffer Imprisonment for Life.

(2.) Briefly stated the prosecution case is: The deceased-Parvathy is the wife of P.W.1-Ravi. They were living in G-25-Pakkam Village. P.W.1 and his wife-Parvathy were doing centring work. P.W.1 had already borrowed Rs.200/- from the Accused, which he had not repaid. Including the interest totally P.W.1 has to repay Rs.600/-. Since P.W.1 had not repaid the amount, in lieu of the amount payable, the Accused had taken away the Cycle of P.W.1. P.W.1 had learnt about the same from his wife-deceased-Parvathy.

(3.) On the night of 13.05.1995, at about 08.0009.00 p.m., P.W.1-Ravi, P.W.2-Sivanandam, P.W.3-Govindammal (Mother-in-law of P.W.1-Ravi) and deceased-Parvathy went to the house of the Accused-G-13 to ask about the Cycle. The Accused had asked Parvathy to pay the amount and humiliated her saying if the amount is not paid, to share the bed with him. Then the Accused inflicted deep cut injury on the Left Cheek of the deceased-Parvathy, which caused cut injury from middle of Left External Ear and Left Occipital Region of Scalp. After the injury was inflicted, Parvathy started running. The accused chased her. The occurrence was witnessed by P.W.2-Sivanandam-Accounts Assistant, P.W.3-Govindammal (Mother-in-law of P.W.1-Ravi), who accompanied P.W.1. P.W.4-Kavimuthu while talking with one Murugan, saw the deceased-Parvathy running. The injured-Parvathy had fallen in front of the Tea Shop of P.W.5-Saisu. The Accused was asked about his conduct by P.W.1 and others.