VIKESH VERGHESE Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the Judgment dated 02.03.2018 passed by the learned VI Additional Sessions Judge, Chennai in S.C. No. 97 of 2012. By the said Judgment, the appellant was convicted under Section 302 IPC and sentenced to undergo imprisonment for life with fine of Rs.1,000/-, in default, to undergo one year rigorous imprisonment.

(2.) The case projected by the prosecution as against the appellant/ accused is briefly stated hereunder.

(3.) PW1 - Ganesan was the Manager (in-charge) of Sri Vidya lodge at Choolaimedu, Chennai. The appellant/accused was staying in Room No.205 of the lodge, whereas the deceased Rajesh was staying in the first floor in Room No.208. It is the case of the prosecution that four months prior to the occurrence, due to misunderstanding between the appellant and the deceased, a quarrel erupted between them. Due to such quarrel, the appellant was asked to vacate the Room during July 2011 and accordingly, the appellant vacated the Room occupied by him in the lodge. Thereafter, the deceased, who was occupying Room No.208, was shifted to Room No.306 in the second floor.