SUBRAMANI Vs. STATE

JUDGEMENT

(1.) THE sole accused in a case of murder on being found guilty as per the charge and sentenced to imprisonment for life by the Court of Sessions (II Addl. Sessions Judge), Salem, has broughtforth this appeal.

(2.) THE deceased, Malarvizhi, is the wife of the appellant. P.W.1 is the brother of the deceased. P.W.1 along with his parents was living at Madha Koil Street, Rasipuram. THE deceased was given in marriage to the appellant seven years back. THE appellant was doing paddy business all along and for the said purpose he was demanding money often and used to drive the deceased out of the house and she, in turn, used to go to her parents house and demand money. Six months prior to the occurrence the appellant made a demand and drove the deceased to her parental home. Her father pacified her and sent her back to her matrimonial house. Ten days prior to the date of occurrence also the deceased came to her parental house with the same demand.

(3.) IN order to substantiate the charge levelled against the accused, the prosecution marched fourteen witnesses and relied on nineteen exhibits and seven material objects. On completion of the evidence on the side of the prosecution, the accused was questioned under Section 313 Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses. He denied them as false. No defence witness was examined. The trial court heard the arguments advanced by either side and after a thorough scrutiny of the materials available before it, found the accused guilty as per the charge. Hence, this appeal.