VELU ALIAS CHINNA VEERAKUMARAN Vs. STATE

JUDGEMENT

(1.) In Sessions Case No. 27 of 1987 on the file of the Principal Sessions Judge, Tirunelveli, the appellant was charged and tried for an offence under Section 302, I.P.C. and sentenced to undergo R.I. for life on the allegation that on 7-6-1986 at about 7.30 p.m. the appellant Velu caused death of his concubine Meenakshi at her house by cutting on her left hand, shoulder and head by means of an Aruval M.O. 10.

(2.) To substantiate the charge the prosecution has examined P.Ws. 1 to 13, filed Exhibits P.1 to P. 20 and marked M.Os. 1 to 12.

(3.) The prosecution case needs narration. The deceased is the sister's daughter of P. W. 1 and P.W. 1's brother Ramasamy was married to the deceased. Seven years back the said Ramasamy died, Through Ramasamy the deceased had got three children. One of them is P.W.2 Gurusamy aged about 12 years. After the death of the said Ramasamy the deceased used to go for coolie work in the Rice Mill at Sankarankovil. In the same Mill the appellant Velu also was working. Then gradually illicit intimacy developed between the deceased Meenakshi and the appellant Velu. For the past three years they were living as husband and wife. P.W. 1 and the deceased belong to carpenter caste and the appellant belongs to harijan caste. So P.W. 1 being a relation of the deceased, advised the deceased not to have any more connection with the appellant. However the appellant did not pay heed to her advice.