SUDALAIMADASAMY Vs. STATE

JUDGEMENT

(1.) The sole accused, aggrieved by the judgment of the learned Mahila Court, Tuticorin made in S.C.No.198 of 2016, dated 26.09.2017, has filed the present Criminal Appeal before this Court.

(2.) The appellant/ sole accused was convicted and sentenced by the trial Court as follows:-

(3.) The brief case of the prosecution is that the appellant is the husband of the deceased and they were married six years before the date of occurrence. The appellant is said to be addicted to alcohol and he used to repeatedly demand money from the deceased, as a result of which, there were frequent quarrels between the parties. The deceased had come to her parent's house and she was living there along with her two children. On 18.06.2015, the appellant is said to have met the deceased at her parent's house and demanded for money to consume liquor and she had refused to pay any money. Therefore, the appellant is said to have stated that she would be done away with and left the place. On 19.06.2015, at about 5:00 a.m., the deceased is said to have gone along with P.W.2 and P.W.3 to work in a Salt Plant and between 5:45 a.m. and 6:00 a.m., the appellant had come to the place of occurrence and is said to have assaulted the deceased with an iron rod (M.O.1) on her head and in the hands, as a result of which, the deceased died on the spot. Complaint and materials collected during the course of the investigation: