MADANA GOPAL Vs. STATE

JUDGEMENT

(1.) The appellant, in this judgment will be referred to as the accused for the sake of convenience, was tried before the learned Sessions Judge, Nagai Quaid-E-Milleth District in Sessions Case No.27 of 1994.

(2.) The allegation against the accused is that the accused and the deceased fell in love with each other and their marriage was conducted in a temple and later the same was registered. As the parents of the accused were against their marriage, they did not attend the same. Six months prior to the occurrence, both of them were living in a separate hut at Mela Theru, Udayadithamangalam Village. On 11.05.1993, at about 8.00 p.m., there was a wordy quarrel between the deceased and the accused, and the latter took M.O.1 - Towel, put it around the neck and strangulated her to death. The learned Sessions Judge finding the accused guilty under Section 302 IPC, convicted and sentenced him to undergo life imprisonment. The present appeal challenges the above conviction and sentence.

(3.) The case of the prosecution is this.