MURUGESAN Vs. THE STATE

JUDGEMENT

(1.) CHALLENGE in this Criminal Appeal is to the conviction and sentence dated 04.02.2009 passed in Sessions Case No. 91 of 2007 by the Principal District and Sessions Court, Theni.

(2.) THE crux of the case of the prosecution is that the accused is the husband of the deceased by name Bhagyalakshmi. The accused has accentuated the deceased frequently to get lands of her share from the properties of her father. The deceased has not done anyone. Under the said circumstances the accused has decided to murder the deceased. On 27.07.2006, at about 04.00 a.m. in the house of both the accused and deceased the accused has attacked the deceased by using a knife and due to overt acts committed by him, the deceased has passed away.

(3.) AN oblique stab wound over the lower part of right accola of breast measuring 3 x 1 c.m. with surrounding contusion margin regular and clean both end are pointed O/D the wound passes posteriorly into Breast tissue up to 3 c.m. not enter into thoracic cavity.