K. PALANICHAMY Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this Criminal Appeal is to the conviction and sentence dated 19.12.2008 passed in Sessions Case No. 130 of 2008 by the Additional District and Sessions Court/Fast Track Court, Pudukkottai.

(2.) THE case of the prosecution is that the accused is the husband of the deceased Subbammal and due to lack of beauty frequent tussle has had happened in between the accused and deceased. On 26.11.2007 at about 04.00 a.m., in the house of both the accused and deceased, the accused jugulated the deceased and also attacked her by using an aruval and due to his overtacts, she passed away. After occurrence, one Samikkannu has given a complaint to the Sub Inspector of Police (P.W.8) and the same has been registered in Crime No. 280 of 2007 and the same has been marked as Ex.P.1.

(3.) THE successor in office of P.W.11 viz., P.W.12 has conducted further investigation and after completing the same, laid a final report on the file of the District Munsif cum Judicial Magistrate's Court, Keeranur and the same has been taken on file in P.R.C. No. 18 of 2008.