MANIKUNJAN Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 26.2.2008 passed in Sessions Case No.293 of 2006 by the District and Sessions/Mahila Court, Coimbatore are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that the accused is the husband of the deceased by name Selvi @ Chitra. On 25.10.2004, both the accused and deceased have worked in their field. At that time, the deceased has requested the accused to give necessary permission to go to her parents' house. The accused has refused her request and due to that, a tussle has arisen between them and the accused has slapped her and due to that, the deceased has consumed pesticide by name Endosulphan and subsequently she passed away. After occurrence, the father of the deceased by name Ayyavoo, as defacto complainant, has given a complaint and the same has been registered in Crime No.371 of 2004.

(3.) On receipt of Complaint, P.W.8 has taken up investigation, examined connected witnesses and also made arrangements to conduct autopsy on the body of the deceased and accordingly, Dr.M.Thippayan (P.W.7) has conducted Post Mortem and he found the following external and internal injuries:-