GANDHIMATHI Vs. STATE

JUDGEMENT

(1.) Appeal is by sole Accused convicted for offence under Sec. 302, IPC and sentenced to undergo Imprisonment for Life with a Fine of Rs.5,000.00in default to undergo 3 years' Rigorous Imprisonment. The Charge as framed by the Trial Court based on the materials collected during the course of investigation is that the Accused-Gandhimathi earlier married one Venkatesan and blessed with one daughter. In the year 2007, the said Venkatesan died and thereafter she married one Radhakrishnan and through him, she has one son and one daughter. The said Radhakrishnan is Painter by profession. He used to drink Alcohol and became an addict. He had been regularly abusing his wife Gandhimathi [Accused] and causing cruelty. While so, on 8/5/2019 at their residence about 10.00 p.m., the said Radhakrishnan came home in a drunken mood and caused sexual torture. When Gandhimathi refused to have cohabitation, Radhakrishnan had abused her in filthy language unmindful of the fact that the children are present. Therefore, Gandhimathi has attacked Radhakrishnan severely by hitting his head on the floor repeatedly and thereafter strangulated his neck using a Nylon Rope causing his death. Hence, Charge under Sec. 302, IPC for intentionally causing death of Radhakrishnan been framed and tried.

(2.) To prove the Charge, the Prosecution has examined 20 Witnesses, marked 22 Exhibits through them besides 4 Material Objects. The Court below on appreciating the evidence has arrived at the conclusion that the guilt of the Accused proved beyond doubt for offence under Sec. 302, IPC causing death with intention. The present Appeal is preferred on the ground that the Court below miserably failed to take note of the fact that apart from the deceased and the Accused, their children were present in the house but they were not examined though they are the best Witnesses. The occurrence is alleged to have taken place on 8/5/2019 about 10.00 p.m., whereas the Police has registered FIR at 12.30 hours on 9/5/2019. According to the Prosecution, the informant is the Village Administrative Officer to whom the Accused alleged to have confessed about her guilt. However, the Witnesses to the prosecution invariably deposed that Police were present in the scene of occurrence at 06.00 a.m. on 9/5/2019. The evidence further reveals that the body was taken with the help of Ambulance by 8.00 a.m. in the morning. However, unexpected delay in registering the FIR causes doubt about the case of the prosecution.

(3.) Further, the learned Counsel appearing for the Appellant submitted that the Extra-Judicial Confession Statement relied by the Prosecution is highly doubtful and if the version of the Accused as found in the Confession Statement is to be believed, then there must be some injury on the head of the deceased, since the Accused has confessed that she first banged her husband on the floor repeatedly and only thereafter strangulated his neck using Nylon Rope marked as MO3. However, the Post-Mortem Report marked as Ex.P10 does not indicate any head injury. Since the Hyoid bone been intact, the theory of the prosecution that the Accused first banged the deceased on the floor and thereafter strangulated his neck using MO3 gets falsified. The learned Counsel for the Appellant finally submitted that apart from the inconsistency in the case of the prosecution which creates doubt about the version projected by the Prosecution, there is a sustained provocation caused to the Appellant, which has led to the incident and even on that score, the Appellant is entitled for acquittal.