NAGARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment of conviction and sentence passed by the learned Principal Sessions Judge, Tiruchirapalli, dated28.04.2003, made in S.C.No.21 of 2003.

(2.) The case of the prosecution briefly stated is as follows: P.W.1-Tamilselvi is the wife of P.W.2-Karuppiah. P.W.3-Muthammal is the sister of P.W.2. Deceased Tamilselvi is the sister-in-law of P.W.1 and sister ofP.W.2. Deceased Tamilselvi was married to the accused. Her family life was not happy. The husband and wife were not living together for 6 years. There was a panchayat in the village. After the panchayat, 20 days prior to the occurrence, both the husband and the wife lived together. On 13.09.2009, the victim girl gave food to her brother. This was questioned by the accused and he attacked herewith the leg of the wooden cot.

(3.) Then, the complaint was given P.W.I to P.W.6-Gopal, Head Constable. He received Ex.P.1, complaint and registered a case in Crime No.315 of 2002 under Section 302 I.P.C. Ex.P.6 is the printed F.I.R. He dispatched the original F.I.R. to the Judicial Magistrate and copies to higher officials.