SEKAR Vs. STATE

JUDGEMENT

(1.) The accused suffered a conviction and sentence of life imprisonment, in the hands of Principal Sessions Judge, Dindigul, for the offence under Section 302 I.P.C. in S.C.No.90/94 and the result is this appeal, impugning the same.

(2.) The respondent/complainant compelled the accused to face the trial, for the offence under Section 302 I.P.C., by filing a final report alleging that the accused who is the husband of one Selvi, requested her to get money from her father for the purchase of auto and on her failure, he tortured, inflicted cruelty and that he has further suspected her fidelity and therefore, in order to commit murder, he assaulted his wife on her head, then by using a rope, strangulated her to death on 13.6.1993 at about 2.00 a.m. and therefore, he should be dealt with accordingly.

(3.) The learned Principal Sessions Judge, upon considering the materials, framed charge under Section 302 I.P.C. and on questioning, the accused refused to plead guilty, thereby compelling the prosecution to prove the offence.