S. MANIKANDA PRABHU Vs. STATE

JUDGEMENT

(1.) Challenge in this Criminal Appeal is to the conviction and sentence dated 13.01.2015 passed in Sessions Case No. 149 of 2014 by the Fifth Additional District and Sessions Court, Madurai.

(2.) The case of the prosecution is that the accused is one of the sons of the deceased Dhanalakshmi and de facto complainant is the father of the accused. The accused has very often used to extract money from his mother for consuming liquor and on 28.11.2013 the accused has done the same thing. On 30.11.2013 at about 12.00 Noon, the accused has demanded money from the deceased and since she refused to give money a wrangle has happened between them. On 01.12.2013 at about 02.00 a.m. while the deceased has slept along with the de facto complainant, the accused with intention to murder the deceased has attacked her by using a knife and due to his overt acts she passed away. After occurrence, the de facto complainant has given a complaint and the same has been registered in Crime No. 979 of 2013.

(3.) On receipt of the complaint, the Investigating Officer viz., P.W.15 has taken up investigation, examined connected witnesses and also made arrangements for conducting autopsy on the body of the deceased and accordingly the doctor by name Natarajan (P.W.12) has conducted autopsy on the body of the deceased and he found the following external and internal injuries: