RAMESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE accused who suffered a judgment of conviction and sentence to undergo life imprisonment for the offence under Section 302 of the I.P.C., moves the present appeal.

(2.) THE learned Principal Sessions Judge, Vellore has convicted the accused for the offence punishable under Section 302 of the I.P.C. and sentenced him to undergo life imprisonment.

(3.) THE deceased Baby was jobless for some time. THErefore Raja PW.1 went along with the deceased Baby to Vaniyambadi to secure some job for her in a tannery. That was also not liked by the accused. THE accused used to tell the deceased that he did not like her to go for job. On 22.8.1997, PWs. 1 and 2 the accused and the deceased went to a theatre to see a film. When they were coming back from the theatre, Baby insisted that she should go to Arakkonam to see her children. But the deceased refused permission as sought for by the deceased.