KARUNAKARAN Vs. STATE

JUDGEMENT

(1.) THE sole accused in a case of murder, on being found guilty as per the charge and awarded life imprisonment by the IV Addl. Sessions judge, Madras , in S. C. No. 322 of 1999, has broughtforth this appeal.

(2.) THE short facts necessary for the disposal of this appeal could be stated thus :- THE deceased is the wife of the appellant. THEy got one child aged twelve years. THEy were all living at Kodambakkam, Madras . P. W. s 1 to 3 were the neighbours. P. W. 4 is the father of the deceased. It was the usual practice of the appellant to spend the entire salary without giving any money for family expenses.

(3.) P. W. 7, on receiving a copy of the printed first information report, took up investigation in the crime. He proceeded to the scene of occurrence where he prepared an observation mahazar, Ex. P-8, and drew a rough sketch, Ex. P-9. The M. O. s 1 to 4 were recovered from the scene of occurrence. The investigating officer conducted inquest over the dead body of the deceased in the presence of panchayatadars and prepared inquest report, ex. P-10. After the inquest, a requisition was given to the doctor for conducting autopsy.