KALEEL RAHMAN @ RAHMAN @ RAGU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced to the following imprisonment, through the judgment of the Principal Sessions Court, Puducherry, dtd. 13/10/2017, passed in Sessions Case No.70/2008:-

(2.) The aforesaid judgment is under challenge in the present appeal. For the sake of convenience, the parties to the appeal are addressed according to the rank in the trial Court.

(3.) The case of the prosecution is that, on 27/6/2008 at 09.00 P.M. at Room No.203, Royal Lodge, Maraimalai Adigal Salai, Puducherry, the accused, namely Kaleel Rahman @ Rahman @ Ragu, caused the death of one Selvi, wife of Padmanaban, by immersing her head in a bucket filled with water, as she refused to part with her thali and saradu, with the knowledge that such an act would likely cause her death or would be sufficient in the ordinary course of nature to cause her death and therefore was liable to be punished under Sec. 302 of the Indian Penal Code (IPC). Thereafter, since he had stolen the jewels of the deceased, he was liable to be punished for the offence of theft, punishable under Sec. 380 IPC.