N. VASUKI AND ORS. Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this criminal appeal is to the conviction and sentence dated 26.09.2007 passed in Sessions Case No. 302 of 2006 by the Additional District and Sessions Judge (Fast Track Court No. 3), Coimbatore.

(2.) THE case of the prosecution is that the second accused has received a sum of Rs. 50,000/ - by way of debt from the deceased, by name Rangasamy. The first accused is the wife of the second accused. On 28.4.2006, the deceased has approached the accused and demanded his money. But the accused have threatened him and subsequently, a miff has arisen. The first accused has taken an iron rod and subsequently attacked on the head of the deceased and thereby caused injuries and on the way to hospital, he passed away. After occurrence, the wife of the deceased, by name, Kalavathy, as defacto complainant, has given a complaint and the same has been registered in Crime No. 405 of 2006.

(3.) ON receipt of the complaint, the investigating officer, viz., P.W. 13, has taken up investigation, examined connected witnesses and also made arrangements to conduct autopsy on the body of the deceased and accordingly Mrs. Meganasekar (P.W. 8) has conducted postmortem and she found the following internal and external injuries.