JEYAKUMAR Vs. STATE

JUDGEMENT

(1.) A life convict in S. C. 70 of 2002, on the file of Additional Sessions Judge, Nagapattinam, is the appellant.

(2.) THE respondent Police had filed a final report, against the accused/appellant, seeking appropriate punishment under Section 302 IPC, on the ground that, he had committed the murder of his wife by strangulating her with nylon rope, in his house on 10. 04. 2001, between 10. 30 pm and 5. 00 am, with an intention to commit murder and, therefore, he should be dealt with, according to law.

(3.) THE accused/appellant, since refused to plead guilty, upon questioning after framing the charge, on behalf of the prosecution, 11 witnesses have been examined and to buttress the oral testimony, 14 documents were exhibited, in addition to one material object.