THAMIZHARASAN Vs. STATE

JUDGEMENT

(1.) THE appellant Tamizharasan has been convicted by the learned Sessions Judge, Salem for an offence punishable under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life, for laving caused the death of his wife on 12.7.1981 at 7.00 p.m. at the Thandavarapuram Power House Quarters at Attur by inflicting number of stabs with a bichuva knife as a result of which she died on the spot.

(2.) DECEASED Kalai Selvi was the third of the five daughters of her parents. Her father was a Line Inspector in the Electricity Board Power House at Thandavarayapuram, Attur. The said girl was married to the accused about six years prior to the occurrence. The accused was a waster and an idler and he was a rolling stone. He never struck on to any job and he was just roaming about without any ostensible means of livelihood. Consequently, the marital life of deceased Kalai Selvi was very unhappy and the accused never attended to her needs or kept her happy. The father -in -law of the accused who was a Line Inspector in the Electricity Board even obtained a casual labourer -s work for his son -in -law, but the latter was indifferent and left the job. In these circumstances, the parents brought the girl to their house about ten days prior to the occurrence. The deceased was aged about 21 and the accused was aged about 23 on the date of the occurrence in July, 1981. When the deceased girl was brought to her parents - house for a change, the accused was worrying his parents -in -law to send her back at once and he was making a row with his parents -in -law by coming to their house and demanding the sending away of the girl back to his house.

(3.) AFTER the accused left the place and after the usual lamenations, P.W.1, mother of the deceased, went to the Attur Police Station at 8.30 p.m. and gave the first information report written by one Rajamani. P.W.12, the Sub Inspector registered it as Crime No.411 of 1981 and took up investigation after sending express reports. P.W.13, Inspector, on intimation, came to the scene of occurrence at 10 -00 p.m. and prepared the observation mahazar Ex.P.6 and the plan Ex.P -18. He held inquest over the body of deceased Kalai Selvi from 11 -00 p.m. to 1 -00 a.m. on 12/13.7.1981 and prepared the inquest report Ex.P -22. After recovering the material objects, he sent the body of deceased Kalai Selvi to the Government Hospital at Attur for post -mortem examination.