ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) APPELLANT is the Accused in S.C.No.174 of 2001 on the file of Additional Sessions Court (Fast Track Court No.I) Chengalpet. By the Judgment dated 11.03.2002, the APPELLANT / Accused was convicted for the offences punishable under Sections 302 and 404 I.P.C and sentenced to undergo Life Imprisonment for the conviction of Murder and Rigorous Imprisonment of two years for the charge of Dishonest misappropriation of property possessed by Deceased person at the time of his death.

(2.) CASE of Prosecution could briefly be stated thus:- Deceased " Karivaradan is the Father of P.W.1-Mohan and P.W.2-Babu. They are all residing in Bajanai Kovil Street, Manappakkam. Deceased-Karivaradan was working as night Watchman in Vijaya Chemicals Company in Manappakkam. The Accused was residing in the house of Karivaradan as a Tenant along with his Wife-Ambiga and two children. The Accused was addicted to drinks. He was frequently quarreling with his Wife-Ambiga. Karivaradan was chastising the Accused for quarreling with his Wife, which resulted in frequent quarrel between the Accused and Karivaradan. Deceased-Karivaradan asked the Accused to vacate the house. On 09.12.1999, the Accused received back Rs.500/- from Karivaradan, which was paid as advance.

(3.) P.W.1-Mohan went to Nandampakkam Police Station at about 07.30 a.m on 10.12.1999 and lodged Ex.P.1-Complaint. On the basis of Ex.P.1, P.W.11-Sub Inspector of Police registered the case in Crime No.624 of 1999 under Sec.302 I.P.C under Ex.P.10-F.I.R.