ARUL Vs. STATE

JUDGEMENT

(1.) The present appellant is an uxorious husband, who is said to have committed an uxoricide due to his lust.

(2.) The contraction of the case of the prosecution is that the accused by name Arul has married the deceased viz., Misba in the year 2008 in accordance with Christian Rites. After marriage, both the accused and deceased have lived in the house of the defacto complainant by name Soundarraj, father of the deceased. The accused has very often used to attack the deceased. The deceased has reported her father that her husband (accused) is having illicit intimacy with so many ladies. Further she reported that her husband has tried to have unnatural intercourse. On 22.11.2011 at about 19.15 hours, in the house of the defacto complainant, the accused has tried to have coition with the deceased. Since the deceased has refused to concede the demand of the accused and also by way of thinking that the deceased is nothing but a contretemps for performing second marriage, the accused has attacked on her person and due to his overtacts, the deceased has passed away. After occurrence, the defacto complainant, father of the deceased has given a complaint and the same has been registered in Crime No. 507 of 2011 under Sec. 174 of the Code of Criminal Procedure, 1973.

(3.) On receipt of complaint, the Investigating Officer viz., PW16 has taken up investigation and examined connected witnesses. The concerned Revenue Divisional Officer (PW14) has conducted inquest and marked inquest report as Ex.P17. After finishing inquest, the dead body of the deceased has been subjected to autopsy by PW7, Dr.Manokaran and he found the following external and internal injuries.