MANI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.34 of 2006 on the file of the learned Principal Sessions Judge, Dindigul District. He stood charged for the offence under Section 302 IPC. By judgment dated 08.02.2009, the Trial Court convicted him under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay of fine of Rs.5,000/- in default, to undergo rigorous imprisonment for a period of three years. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

(2.) The case of the prosecution in brief is as follows:- The deceased in this case was one Vellaiammal. The accused is her husband. The accused hails from Ponammal Nagar at Mettupatti Village. PW1 is the sister of the deceased. PWs 2 and 3 are the children of PW1. PW4 is the brother of the deceased. Pws1 to 3 are residing at Kulampatti Village in Dindigul District. PW5 is the father of the deceased. He was residing at Nallampatti Village at Dindigul District.

(3.) After the marriage, for about 6 months the deceased was residing with the accused at his house at Mettupatti village and the marital life was peaceful. Thereafter, it is alleged that the accused forced the deceased out of his house and wanted her to get money from her parents. By selling a land, the parents of the deceased gave Rs.15,000/- each to all their daughters. Accordingly, they gave Rs.15,000/- to the deceased also. Out of the said amount, the deceased had spent Rs.6,000/- and deposited the balance amount of Rs.9,000/- in the post office account.