MARI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the sole accused, challenging the conviction and sentence imposed upon him vide judgment dtd. 4/4/2019 in S.C. No. 266 of 2016 on the file of the learned II Additional District Judge, Thiruvallur at Poonamallee.

(2.) (i). It is the case of the prosecution that the deceased was the father-in-law of the accused; that the accused married the second daughter of the deceased by the name Madhavi and was living in the house of the deceased along with his wife viz. Madhavi and children; that the accused was unemployed and was in the habit of consuming alcohol everyday and fighting with the daughter of the deceased; that therefore, the deceased sent the accused out of the house eight months before the occurrence and thereafter, the accused used to threaten the deceased and family members of dire consequences; and that on 4/3/2016 at about 12:30 p.m., when the deceased was alone at home, the accused came to the house and attacked him with a paper-cutting knife on the right side of the neck, which resulted in the death of the deceased.

(3.) Heard Mr.T.Saravanan, the learned counsel for the appellant, and Mr.A.Gokulakrishnan, the learned Additional Public Prosecutor for the respondent/State.