VANITHA Vs. STATE

JUDGEMENT

(1.) Challenge in this Criminal Appeal is to the conviction and sentence dated 23.03.2016 passed in Sessions Case No.287 of 2014 by the Additional District and Sessions Court, Chidambaram.

(2.) The case of the prosecution is that at the time of occurrence, the deceased, viz., Ganesan has served as Sub Inspector of Police in Annamalai Nagar Police Station. During tenure of his service, the accused, by name, Vanitha has had acquaintance with him and with an intention to marry the deceased, she divorced her husband and very often both of them have used to live as husband and wife in the house of the deceased. On 9.7.2014, the deceased has married one Sathya. After knowing the factum of marriage, with an intention to murder the deceased, on 21.7.2014, the accused has come to the house of the deceased and on 22.7.2014, at about 20.00 hours, the accused has impelled the deceased to consume liquor and accordingly, he has taken the same. Taking advantage of sozzle mood of the deceased, she placed him on a cot and subsequently by using a knife, she attacked him indiscriminately and due to her overtacts, he passed away.

(3.) After occurrence, one Govindasami (P.W.1) has given a complaint to the Sub Inspector of Police (P.W.18) and the same has been registered in Crime No.205 of 2014. The complaint alleged to have been given by him has been marked as Ex.P.1.