LOUDRUSAMY Vs. STATE

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment in s. C. No. 65 of 2000 on the file of the Principal Sessions Judge, Dharmapuri at krishnagiri.

(2.) THE short facts of the case of the prosecution are that due to previous enmity on the ground that the accused had raped his wife. On the date of occurrence, while the accused and P. W. 8 the wife of the accused were picking twigs,the deceased made yet another attempt to outrage the modesty of P. W. 8, the wife of the accused, the accused took an aruval and assaulted the deceased all over his body causing instantaneous death.

(3.) WHEN the incriminating circumstances were put to the accused, the accused would say that as a self defence , he has assaulted the victim with the weapon and that the case has been foisted against him by the police and the occurrence had not occurred as stated by the prosecution.