GURUNATHAN Vs. STATE

JUDGEMENT

(1.) THE accused appeals.

(2.) THE appellant was tried before the learned Sessions Judge, Dhannapuri in Sessions Case No. 42 of 1985 of a charge of murder with an allegation that at about 5.15 P.M. on 27.1.1984, he caused the death of his wife Palaniammal by stabbing on her right and left side of the abdomen with a knife, M.O.1. To prove the above charge, the prosecution examined P.Ws. 1 to 11 and marked Exs.P. 1 to P. 17 as well as M.Os.1 to 7 before the trial Court. The learned Sessions Judge, on the evidence adduced, both oral and documentary, held that the prosecution has proved its case against the appellant and accordingly, convicted and sentenced him to imprisonment for life for the said charge of murder. Hence, the present appeal.

(3.) THE case of the prosecution can be briefly summarised as follows: