PACKIRISAMY Vs. STATE OF PONDICHERRY

JUDGEMENT

(1.) APPELLANT is the accused in S. C. No. 35 of 1997 on the file of Additional Sessions Judge, Pondicherry at Karaikkal. By the judgment (dated 19-9-1997) learned Sessions judge has convicted by Appellant/accused under Sections 498-A and 306, IPC and sentencing him to undergo rigorous imprisonment for three years for each of the offences.

(2.) CASE of the prosecution could briefly be stated thus : victim-Adhilakshmi is the daughter of PW-1 -Thangaraj and PW-3-Santha. PW-4-Kalyani is the mother of the accused. The marriage between the accused and the victim-Adhilakshmi was solemnised on 7-6-1990. The couple have a female child by name Nithya born on 21-7-1991. The accused and the victim-Adhilakshmi were living at door No. 12, thittacherry Salai, T. R. Pattinam.

(3.) WHILE the accused was living with his wife-Adhilakshmi, he developed illicit intimacy with PW-6-Meena alias Meenakshi and was keeping her as his concubine. Both of them were living together at door No. 18, plllaithottam, Kovilpathu, Karaikkal, which is the house of PW-7-Nagarajan. Out of that relationship, a male child-Karthik was born on 9-8-1992. Ex. P. 9 is the birth extract of their son-Karthik, Ex. P. 12 is the Ration Card, showing the co-habitation of the accused and PW-6-Meena.