SENTHILKUMAR Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.147 of 2003, on the file of the learned Sessions Judge (Mahila Court), Trichy. By Judgment dated 07.10.2010, the learned Sessions Judge has sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000/-, in default to undergo simple imprisonment for six months. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

(2.) The case of the prosecution, in brief, is as follows:-

(3.) One Mr.Senbagaraman, I.P.S., was the Superior Police of the accused. He called the accused and the deceased with their respective family members, persuaded them, compromise the matrimonial dispute and made them to live together. From that onwards, the accused and the deceased along with her child was living at D-2 Police Quarters. PW-5 to PW-8 are his neighbours. PW-1 and PW- 3 used to visit frequently the house of the accused. On 04.05.2002, PW-1 and PW- 3, as usual, visited the house of the deceased. In the evening, PW-3 left for her house. PW-1 alone stayed back at the house of the accused. At about 09.30 PM, the accused returned from duty. The deceased and the accused went to bed in the room of the house around 10.00 PM. PW-1 and the daughter of the deceased were in the hall of the house, studying. At about 10.30 PM, PW-1 heard the hue and cry of the deceased. PW-1 attempted to open the door of the room, where the deceased and the accused were sleeping. But, the door was bolted from inside. PW-1 opened the door by force. At that time, he found the accused cutting the neck of the deceased by holding her mouth with left hand. On seeing PW-1, the accused pushed him apart and ran away. The deceased died instantaneously. Then, taking the child with him, PW-1 proceeded to the K.K.Nagar Police Station and preferred a complaint - EX-P-1.