ARUCHAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE second accused Aruchamy and the first accused Lakshmi, who suffered a verdict of conviction in a case of murder, have preferred Criminal Appeal Nos. 287 of 2004 and 1008 of 2005 respectively.

(2.) THE learned II Additional Sessions Judge, Coimbatore convicted the first accused for the offence punishable under Section 302 of the Indian Penal Code and the second accused for the offence punishable under Section 302 r/w Section 109 of the Indian Penal Code and sentenced them to life imprisonment and to pay a fine of Rs. 5,000/- each, in default, to undergo six months rigorous imprisonment each.

(3.) THE charge as against the first accused is that on 4. 3. 2002 at about 00. 30 hours she attacked Karuppusamy, who was none other than her husband, on his head with stone with an intention to cause his death and thereby she committed murder punishable under Section 302 of the Indian Penal Code.