PODHUMANI Vs. STATE

JUDGEMENT

(1.) THE conviction and sentence dated 29.07.2008 passed in Sessions Case No.26 of 2006 by the Additional District and Sessions Court (Fast Track Court), Periyakulam are being challenged in the present Criminal Appeal.

(2.) THE contraction of the case of the prosecution is that the accused by name Podhumani is the wife of the deceased by name Ganesan. The accused has used to make strife frequently in sozzle mood with the accused. Having infuriated at the conduct of the deceased on 31.10.2005 at about 06.30 a.m. with the intention to murder the deceased in their house, the accused has attacked the deceased by using an aruval and due to her overtacts the deceased has had instantaneous death. After occurrence, the brother of the deceased by name Balraj has given the complaint (Ex.P.1).

(3.) ON receipt of Ex.P.1, P.W.11, Investigating Officer has taken up investigation and examined all connected witnesses and subsequently made arrangements for conducting autopsy. The doctor by name Anbuchezian (P.W.4) has conducted autopsy on the body of the deceased and found the following external and internal injuries: