SAMUNDEESWARI Vs. STATE

JUDGEMENT

(1.) This appeal arises against the judgment of learned Sessions Judge, Mahalir Neethi Mandram, Fast Track Mahila Court, Erode District, passed in S.C.No.54 of 2016 on 19.12.2016.

(2.) Prosecution case is that there were repeated quarrels between appellant/daughter-in-law and deceased/mother-in-law. Hence, appellant and her husband and deceased/mother-in-law lived apart. Deceased used to work on fields belonging to her and she was assisted in doing so by her son and daughters. Appellant was unhappy with such position. On 26.11.2015, at about 5.15 p.m., appellant found deceased/mother-in-law and two sisters-in-law as also one another in conversation on the lane leading to the fields. Appellant questioned the presence of PWs-1 and 2, her sisters-in-laws/daughters of deceased, upon which the deceased retorted angrily. Thereupon, appellant stated that if the deceased was done to death, there would be no occasion for her daughters to frequent the place and dealt a forcible blow to the back of the deceased using both hands whereupon the deceased fell down and sustained injuries, resulting in bleeding of the mouth and nose. The deceased was taken to the Government Hospital, where she was proclaimed dead. A case was registered in Crime No.434 of 2015 on the file of respondent for offence under section 302 IPC. Pursuant to preference of charge sheet informing commission of offence under section 302 IPC and upon committal, appellant faced trial in S.C.No.54 of 2016 on the file of Sessions Court, Mahalir Neethi Mandram, Fast Track Mahila Court, Erode District.

(3.) Before trial Court, prosecution examined PWs.1 to 15 and marked Exs.P1 to P18 and 5 Material Objects. Two witnesses were examined on behalf of the defence and seven exhibits were marked. 5 Court exhibits were marked as Exs.C1 to C5. On questioning under section 313 Cr.P.C., 1973 the accused denied charges.