KARNAN Vs. STATE

JUDGEMENT

(1.) The appellant is the husband of Muthulakshmi (the deceased). He was charged for offence under Sec. 302 IPC for intentionally causing the death of his wife on 19/9/2009 at about 8.00 am by hitting on her head with a wooden log.

(2.) The prosecution to substantiate the charge, examined 20 witnesses. Marked 12 documents and 4 material objects. In defence, there was no evidence marked.

(3.) The Sessions Court at Srivillipudur, on considering the evidence placed and its evidenciary value, held that the accused/appellant guilty of offence under Sec. 302 IPC and convicted him to undergo life imprisonment and pay a fine of Rs.5000.00 in default to undergo 6 months Simple Imprisonment.