REGENT COMPUTRONICS PVT. LTD.

IN RE:PAPPATHI AMMAL Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

DAVIS V. UNITED STATES [REFERRED TO]
QUEEN V. OKLAHAMA [REFERRED TO]
R. V.ALEXANDER [REFERRED TO]
MATHESON V. UNITED STATES [REFERRED TO]
R. V. QUARMBY [REFERRED TO]
R. V. SMITH [REFERRED TO]
SUBBIGADU V. EMPEROR [REFERRED TO]
SODERMAN V. R. [REFERRED TO]
LEE V. UNITED STATES OF AMERICA [REFERRED TO]
R. V. CARR-BRIANT [REFERRED TO]
R. V. WINDLE [REFERRED TO]
R. V. TRUE [REFERRED TO]
R. V. KOPSCH [REFERRED TO]
R. V. FLAVELL [REFERRED TO]
PANCHA V. EMPEROR [REFERRED TO]
ASHIRUDDIN AHMED V.EMPEROR [REFERRED TO]
KASHIRAM V. THE STATE [REFERRED TO]
EMPEROR V. GEDKA GOALA [REFERRED TO]
HEMU V. THE STATE [REFERRED TO]
KHERAJMAL V. THE STATE [REFERRED TO]
KALICHARAN V. EMPEROR [REFERRED TO]
HAGROO V. THE STATE [REFERRED TO]
CHANNABASAPPA VS. STATE OF MYSOEE [REFERRED TO]
KULANDAI THEVAR VS. STATE OF TAMIL NADU [REFERRED TO]
NITAI NAIK VS. STATE [REFERRED TO]
IN RE: SANKAPPA SHETTY VS. STATE [REFERRED TO]
BASWANTRAO BAJIRAO VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal preferred against the convictions and sentences by the learned sessions Judge of Madurai Division in Sessions Case No. 163 of 1957.

(2.) THE facts are brief. The accused Pappathi Animal is the wife of P. W. 1. They have been living with their children in a compound where there arc 4 or 5 hours, pappathi Ammal had been confined within four weeks before the commission of this offence. It would also appear that she was unwell from diarrhoea and fever after child birth. On account of the poverty and inability to secure other help she had to do her household chores. Therefore, she seems to have been depressed and fed up with her life.

(3.) ON the night of 28-10-1957 the landlady P. W. 2 heard the noise of a splash and she woke up and found lights burning in the house of the accused. Therefore, she went and woke up P. W. 1, the husband of the accused, and told him what she had heard. They found the accused missing. They started searching the compound. Then they heard a noise from within the well. They found the accused within the well. They raised an alarm. A crowd of people gathered. A ladder was brought and set inside the wed. The accused came out of the well climbing the ladder. On coming out of the well she was enquired about the child. The accused stated that the child was inside the well. Thereupon P. W. 1 made a written report to the Police at 7-30 A. M. in the morning. The Police came to the spot, took out the child whose legs were protruding over the surface of the water in the well. Inquest was held and investigation followed. The accused was charge sheeted for the murder of the! child and for attempt-ling to commit suicide.

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PAPPATHI AMMAL Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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