KALA @ CHANDRAKALA Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the wife of the deceased Murugesan. The prosecution has alleged that the appellant along with her father and nephew committed murder of Murugesan on 17.5.2005 by strangulating him with a saree and placed his body under a bridge of canal. On 20.5.2005, on the basis of the information received from the Village Administrative Officer that a gunny bag is lying under LBP canal south near Sandhiyapurm, the complaint was registered. The body was found in a highly decomposed condition as such initially the identification of the person could not be ascertained. On 21.5.2005 Dr. Sivakumar P.W.20 performed the autopsy. Doctor was unable to ascertain the cause of death as the body was in a highly decomposed condition and it was opined by him that there was no antemortem injury to hyoid bone. On 31.5.2005 Susheela, P.W. 4, sister of the deceased, lodged a complaint that her brother Murugesan was murdered by his wife, his father-in-law and nephew of wife.

(2.) The trial court convicted the appellant and her father for commission of offence under Section 302 read with Section 34 IPC and Section 201 IPC and sentenced them to undergo imprisonment for life and imposed a fine of Rs.1,000/- and in default to undergo simple imprisonment for six months and also to undergo one year simple imprisonment under Section 201 IPC. The appeal, preferred before the High Court, was allowed in respect of the father of the accused, but the conviction and sentence of the appellant has been affirmed. Aggrieved thereby the appeal has been preferred.

(3.) It was submitted on behalf of the appellant that the chain of circumstances is not complete so as to fasten the guilt upon her. The confession made by the appellant to P.W.4 is not worthy of acceptance and made to police is inadmissible in evidence. There was no reason for the appellant to make a confession to Susheela, P.W.4 as she was not having good relations with her. The recovery of the body is not at the instance of the appellant and the recovery of the motor bike and nylon saree is of no value. The prosecution has failed to examine the material witnesses. It was submitted that the appellant has in statement under section 313 Cr.P.C. mentioned that she had gone to the police station along with photograph of the deceased on 23.5.2005 when there was beat of drum in the village by which she came to know that a body was found below the bridge of the canal. It was submitted that the appellant is innocent and deserves to be acquitted.