GANESHAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Appellant / Accused is on appeal against the judgment dated 23.12.2010 of the learned Principal Sessions Judge, Theni in S.C. No. 78 of 2009 convicting him under Section 302 I.P.C., and sentencing him to undergo imprisonment for life and to pay a fine of Rs. 1,000/- in default to pay the fine amount to undergo further rigorous imprisonment for one year.

(2.) The case of the prosecution is that the Appellant / accused suspecting the fidelity of his wife committed the murder of the deceased at about 01.30 a.m. on 29.03.2009 by attacking her with an Aruval on the back side of the neck and indiscriminately attacked her and thereby caused the death.

(3.) In support of its case, the prosecution let in evidence through P. Ws.1 to 17, marked Exs.P.1 to P.14 and produced M. Os.1 to 6. On questioning under Section 313 of the Cr.P.C., the Appellant / accused denied his complicity in the offence. The Appellant / accused neither examined any witness nor marked any document.