MURUGESAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the conviction and sentence passed against the appellant/sole accused in the judgment in S.C.No.67 of 2013 dtd. 27/8/2019 passed by the Principal Sessions Judge, Sivagangai, by convicting and sentencing the appellant for the offence punishable under Sec. 302 IPC and sentenced to undergo imprisonment for life and to pay a sum of Rs.1,000.00 in default, to undergo three months rigorous imprisonment.

(2.) The appellant herein is the sole accused in S.C.No.67 of 2013. It is a case of murder of wife by the husband.

(3.) According to the prosecution, the appellant herein had estranged relationship with his wife Bharadha Devi. On 3/8/2012, took her in his two wheeler under the pretext of going to temple, but took her to an isolated place and stabbed her repeatedly causing her death. It is the further case of the prosecution is that on hearing the scream of Bharadha Devi, P.W.2 rushed to the place and saw Bharadha Devi in pool of blood with several injuries. When he enquired her, she told him that she and her husband came in a two wheeler to go for a temple, her husband stabbed her and ran away. At that time, another person of his village called Ramasamy came and they both called 108 ambulance and send the injured persons to Sivagangai Government Hospital.