SARAVANAKUMAR Vs. STATE

JUDGEMENT

(1.) This appeal is preferred by the appellant / sole accused against the conviction and sentence imposed on him vide judgment, dtd. 28/2/2018, in S.C.No.23 of 2018, on the file of the III Additional District and Sessions Court, Tiruchirappalli.

(2.) The appellant was convicted and sentenced to undergo life imprisonment under Sec. 302 I.P.C and to pay a fine of Rs.500.00, in default, to undergo six months rigorous imprisonment. The trial Court framed charges against the appellant for the offences under Ss. 294(b) and 302 I.P.C. in connection with the homicidal death of one Radha, who is none other than the maternal aunt of the appellant.

(3.) The case of the prosecution as unfurled during the investigation is that, the family of the deceased had substantial immovable property and the same was maintained by the deceased. The deceased and the appellant's mother married with one Sivasamy, who was the father of the appellant. The appellant / accused, who is the sister's son of the deceased, used to demand his share from the deceased, for which, the deceased was not willing. In this connection, on 20/6/2017 at about 08.30 a.m. in the morning, the accused went to the house of the deceased and demanded money. When the deceased refused, there was a wordy quarrel between them. The accused left the house of the deceased after throwing a life threat. Again, on the same day evening, the accused came back to the house of the deceased, abused her in filthy language and demanded money. When she refused, he took bill hook concealed behind his back and attacked the deceased on her head, neck and hand. The injured / deceased was taken to Neuro One Hospital, Tiruchirappalli. She died in the hospital on 1/7/2017 at about 20.30 hours. Hence, the charge for the offences under Ss. 294(b) and 302 I.P.C. was framed against the accused and tried.