RAJU Vs. STATE REP

JUDGEMENT

(1.) The appellant herein (hereinafter referred to as accused), was charged for an offence under Section 302 IPC, for causing death of his wife Chitra, at about 5.00 a.m. on 20.10.1993 near Sivagangai Park, Periya Koil Street, Thanjavur. The learned District and Sessions Judge, Thanjavur, who tried the accused, found him guilty, convicted and sentenced him to undergo life imprisonment. Aggrieved by the said conviction and sentence, the accused has preferred the above appeal.

(2.) The prosecution, to prove its case, has examined P.Ws.1 to 11, marked Exs.P.1 to P.13 and produced M.Os.1 and 2. The accused has produced and marked the Medical Report of the deceased Chitra dated 20.10.1993, as Ex.R.1.

(3.) As could be seen from the oral and documentary evidence, the case of the prosecution can be narrated as under: