KALEESWARAN Vs. STATE

JUDGEMENT

(1.) The sole accused in S.C.No.101 of 2015 on the file of learned Sessions Judge, Fast Track Mahila Court, Ramanathapuram is the Appellant herein.

(2.) The accused Kaleeswaran and the deceased Pushpavalli got married in the year 2003. They were blessed with two children. In the year 2010, the accused developed intimacy with a widow by name Muneeshwari and deserted his wife and child. He started living with Muneeswari at Erode. The deceased gave complaint to the Police and thereafter, the accused rejoined his wife. Subsequently, the second child born to them. However, there was frequent quarrel between the spouse. The accused continued his extra marital affair and used to torture the deceased. The deceased had reported to her parents about this and they used to pacify her. While so, after two days of staying away, the accused came home on 26/5/2012 at about 7.30 pm. The deceased questioned the accused for not coming to the home and both quarrelled for about half an hour. The accused in fit of anger and with intention to kill Pushpavalli for being an obstacle for his affair, took a firewood log and hit Pushpavalli on her head, left hand and right hand repeatedly. On hearing the scream of Pushpavalli, members living in the neighbouring house came and saw the accused coming out from the house running. When one of them by name Velu tried to hold the accused, he was threatened showing the firewood log.

(3.) On intimation from his relative, the father of the deceased went to his daughter's house at Sivagnanapuram and saw his daughter's body with injuries. After knowing that his daughter was fatally attacked by the accused, he went to the Kenikarai Police Station and gave a written complaint. On receipt of the complaint on 26/5/2012 at 21.30 hrs, FIR registered under Sec. 302 IPC in Crime No.270 of 2012. A copy of the printed FIR was forwarded to the Jurisdiction Magistrate who received it at 11.30 pm on the same day.