LAKSHMANAN Vs. STATE

JUDGEMENT

(1.) THIS is an appeal against the judgment of the learned Sessions Judge of Coimbatore (West) Division by which the learned Sessions Judge convicted the appellant of the offence of the murder of his wife under Section 302 I. P. C. in that he stabbed her to death on 3. 11. 1970 about 10-30 a m in Udumalpet. The learned Sessions Judge has sentenced him to imprisonment for life.

(2.) THE appellant and his wife were married about two years before. They had two children. P. W. 1 is the husband of the appellant's sister and the appellant's wife (deceased) was also the mother's sister's daughter of P. W. 1. The evidence of P. W. 1 shows that some two or three months before the occurrence! the appellant was insane and was kept in chains in his house in Periakulam in Madurai District. P. W. 1 went Over there.

(3.) AFTER some time, about three days prior to the occurrence, the appellant and his wife came to the house of P. W. 1 in Udumalpet. On a Sunday two days prior to the occurrence, they went to the temple and offered worship for the complete cure of the mental condition of the appellant.