RAMACHANDRAN Vs. STATE

JUDGEMENT

(1.) THE accused appeals.

(2.) THE case, as projected by the prosecution, can be summarised as follows - (a) The accused is the husband of the deceased Shanthi. They got married about ten years prior to the occurrence. They were blessed with two children, one boy and one girl. The accused was eking his livelihood by selling aluminium and ever silver utensils. About three months prior to the occurrence the accused was annoying his wife Shanthi with demand of money. P.W.1, younger brother of Shanthi, got her property mortgaged and gave Rs. 1000 to Shanthi. There was again another demand of money by the accused. P.W.1 got from the same mortgagee an additional amount of Rs. 1500 and gave it to the accused. After spending away that amount, the accused again asked for money. Then P.W.1 arranged for the sale of the property to the mortgagee himself and gave Rs. 4000 to his sister Shanthi and the balance to the accused for the purpose of his business. The amount of Rs. 4000 was remitted back by Shanthi to P.W.1 to enable the latter to open a shop.

(3.) THE prosecution produced the evidence collected in the course of the investigation and consisting of the depositions of 12 witnesses, production of 14 exhibits and 9 material objects.