KRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE accused who suffered a conviction in a case of murder moves this appeal.

(2.) THE learned II Additional Sessions Judge, Coimbatore convicted the accused for offence under Section 302 IPC and sentenced him to undergo life imprisonment and to pay a sum of Rs. 500/-, in default to undergo 6 months Rigorous Imprisonment.

(3.) THE charge against the appellant/accused is that on 11. 05. 2002 at about 8 p. m. at Lower paralai estate, labourer colony, Valparai, the accused having suspected the fidelity of his wife attacked her with knife all over her body and caused her instantaneous death and thereby committed an offence punishable under Section 302 IPC.