CHINNATHAMBI Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal has been directed against the conviction and sentence dated 24.08.2010 passed in Sessions Case No.47 of 2010 by the Additional District and Sessions Court (Fast Track Court), Thanjavur.

(2.) THE epitome of the case of the prosecution is that the deceased Valli is the wife of the deceased and both of them have got married in the year 1997 and blessed with two children. The accused has had suspicion over the conduct of the deceased. On 18.03.2009 during evening hours, since the deceased has not cooked rice, a tussle has arisen between the accused and deceased. On 19.03.2009 at about 05.30 am, both the accused and deceased have gone to a field in which they are having leasehold rights for the purpose of irrigating the same. On the way to their field, in eucalyptus grove of one Ramakrishnan, the accused has attacked the deceased indiscriminately and thereby caused fatal injuries and due to overtacts alleged to have been committed by the accused, the deceased has passed away.

(3.) ON the basis of Ex.P1, the Investigating Officer, PW20 has taken up investigation and examined connected witnesses, collected material objects and after completing investigation, laid a final report on the file of the Judicial Magistrate Court No.II, Kumbakonam and the same has been taken on file in PRC No.15 of 2009.