SUDHAKAR @ SUDHARASAN Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred against the judgment dated 23rd January, 2015 passed by the Madras High Court, Bench at Madurai in Criminal Appeal (MD) No. 298 of 2013 whereby the High Court concurred with the judgment of the trial court and dismissed the appeal preferred by the appellant-accused against his conviction under Section 302 IPC.

(3.) Facts of the case in brief, as advanced by the prosecution, are that the appellant herein is a habitual drunkard and used to live opposite to his grandmother's house and always indulged in quarreling with her demanding money. The incident has taken place on 17th January, 2013 at about 6.30 p.m. The appellant was found strangulating the neck of his grandmother, namely, Mariyayee (deceased) with his hands. One Jayaraj-PW1 (son-in-law of the deceased), who was sleeping in the adjoining room, upon hearing the screams of the deceased, rushed to her and witnessed the crime being committed by the accused on his grandmother. The appellant then took surukupai (money bag) from the possession of the deceased and fled away from the spot.