SUBRAMANIAM Vs. STATE

JUDGEMENT

(1.) In Sessions Case No. 82 of 1988, on the file of the Sessions Court, Coimbatore, the appellant Subramaniam was tried and convicted for the offence under Section 302 of Indian Penal Code, on the allegation that on 13-11-1987 at 11.30 a.m. in front of Screen Tex Company situate at Kumaranandapuram stabbed his wife Baby on her stomach and the back which resulted in her death.

(2.) To substantiate the above charge, the prosecution examined P. Ws. 1 to 12, and Exs. Pl to P14 were marked. M.Os. 1 to 7 were also marked. Ex. R-1 was marked on the side of the defence.

(3.) The facts of the prosecution case in brief are as follows :- The deceased Baby is the wife of the appellant Subramaniam. P. W. 6 Duraisami Achari is the father of the deceased. Four years ago the appellant and the deceased got married. P.W. 6 Duraisami belongs to the village Kolathupalayam near Chennimalai.. P.W. 1 Vijaya is his another daughter who is staying along with her husband in Angeripalayam at Tirupur.