MOHAN Vs. STATE

JUDGEMENT

(1.) In S. C. No. 60 of 1988, on the file of Principal Sessions Court, Salem, the appellant Mohan was tried and convicted and sentenced to life for the offence under Section 302 I. P. C.; on the allegation that on 19-91987, at 6.00 a. m., in Babu Nagar, Ammapet, Salem, the appellant stabbed his wife the deceased Prema with the pen-knife (M. O. 3) and caused her death.

(2.) To substantiate the above charge, the prosecution examined P. Ws. 1 to 11, filed Exs. P1 to P16 and marked M. Os 1 to 7.

(3.) The prosecution case in brief is as follows :-The appellant Mohan is the husband of the deceased Prema. They were residing at Door No. 66, in Nadhimullahkhan street, Baby Nagar, Ammapet, Salem along with their children. P. W. 1 Thulasiraman, P. W. 2 Dhanam wife of Ramamurthi,P. W. 1 Dhanam wife of Gopal, were all neighbours, One Gopi, the brother-in-law of the appellant, who was the resident of the same area used to come often to the house of the appellant and took the deceased to cinema theatres. There was a rumour spread over in the area that the deceased had illicit intimacy with the said Gopi. Due to this, there were frequent quarrels between the husband and wife, the appellant and the deceased. P. W s. 1 to 3 used to intervene and pacify, whenever quarrel arose between them.