RAYAR Vs. STATE OF MADRAS

JUDGEMENT

(1.) RAYAR, the appellant herein has been convicted for the offence under Section 302 IPC and sentenced to undergo life imprisonment for having killed his wife Rani. Challenging the same this appeal has been filed.

(2.) THE facts in brief are as follows:-

(3.) SCAB formed infected abraded laceration irregular skin deep laceration with inflammatory fluid oozing out seen on the right middle finger, index finger and right thumb distal aspect with bluish brown discolouration.