MANNARMANNAN Vs. STATE

JUDGEMENT

(1.) The appellant was convicted under Section 302 IPC and was sentenced to undergo life imprisonment and also to pay a sum of Rs.1000/- in default to undergo simple imprisonment for a period of one month. Challenging the same, this appeal is filed. Brief facts:

(2.) 1. The accused was married to PW2 / Rosiammal about 12 years back and they had two children by name Yuvanesh (aged about 11 years) and Nitishkumar (aged about 9 years). The deceased was earning his livelihood by engaging himself in cutting leaves. Though it was a love marriage, there had been frequent quarrels between both of them. The wife left the company of her husband on account of one such quarrel and went to her parents' house. At the initiative of PW4 / Prakash and his friends, the wife was again brought back. Again, the wife and children were not looked after properly and the wife went for a job in a mosquito net company and the husband objected to the wife going for employment. Thereafter, she was driven out of house and fearing danger to life, she went out of the house with two children and was protected by her parents. The husband also attempted to take away his own life by committing suicide and he was given medical treatment and his life was saved.

(3.) The prosecution relied upon the evidence of 22 witnesses, marked 19 documents and produced 3 material objects, to substantiate the charge. The defence relied upon the evidence of Yuvanesh / son of the deceased.