M EKAMBARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appeal is directed against the conviction and sentence dated 31. 10. 2002 made in Sessions Case No. 148 of 2002 on the file of II Additional Sessions Judge, Coimbatore, whereunder the appellant herein, sole accused was tried for the offence punishable under Sections 302 and 201 I. P. C. , in connection with the occurrence said to have taken place at about 4. 00 a. m. , on 11. 08. 2001 in Arunachaladevar Street, Ramanathapuram, Coimbatore, within the jurisdiction of Ramanathapuram Police Station, Coimbatore District, for having said to have murdered his wife Shenbagavalli and caused disappearance of evidence of offence.

(2.) THE case of the prosecution was built up on the complaint lodged by P. W. 1 to P. W. 12, Inspector of Police, P7 Ramanathapuram Police Station, on 11. 8. 2001, which was subsequently marked as Ex. P1. P. W. 1 is nonetheless the cousin of the deceased. Based on the complaint (Ex. P1), First Information Report (Ex. P13) was registered by P. W. 12.

(3.) SINCE the accused denied the charges levelled against him, he was tried in S. C. No. 148 of 2002 on the file of II Additional Sessions Judge, Coimbatore.