SUBRAMANI Vs. STATE

JUDGEMENT

(1.) The conviction and sentence, dated 11.07.2007, passed in Sessions Case No.155/2007 by the Additional District and Sessions Judge (Fast Track Court), Vellore, 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, Rani. On 21.06.2005, at about 8.00 p.m. in their house, which situate in C.K.Asramam, Tirupattur, the accused has attacked the deceased and due to that on 22.06.2005, the deceased has committed suicide. After occurrence, the brother of the deceased, by name, Kaliappan, as defacto complainant, has given a complaint and the same has been registered in Crime No.480 of 2005. The complaint given by him has been marked as Ex.P1.

(3.) On receipt of Ex.P.1, the Investigating Officer viz., P.W.10, has taken up investigation, examined connected witnesses and also made arrangements to conduct autopsy on the body of the deceased and accordingly, P.W.6, Dr.Parameswari, conducted autopsy and she found the following external and internal injuries: