CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant Chandran, S/o.Nanchan has been charged under Section 302 of IPC for murder of his wifeVasantha by beating her with wooden stick. He was convicted by the learned Sessions Judge, Palakkad under Section 302 of IPC in Sessions Case No.139/2013 arising out of FIR No.227/2012 registered with Sholayar Police Station and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/- in default to undergo further rigorous imprisonment for one year more.

(2.) The factual scenario emerging from the records of this case is that on the night intervening between 25.8.2012 and 26.8.2012 at some time between 11 pm. and 7 am. alleging that the 'curry' prepared by the deceased was not up to the mark, the accused beat her with wooden stick, a dangerous weapon, on several times inflicting grievous injuries and by smothering her to death.

(3.) A large number of witnesses (22 in all) had been examined by the prosecution in support of its case and over 35 documents were exhibited. MOs.1 to 11 were marked as material objects.