RAJASEKARAN Vs. STATE

JUDGEMENT

(1.) THE appeal is filed by the appellant/sole accused before the trial Court, against the judgment convicting him for the offence under section 302 of the Indian Penal Code and sentencing him to life imprisonment along with a fine of Rs.5000/- carrying a default sentence of rigorous imprisonment for one year. Though the accused was charged under section 201 of the Indian Penal Code also, he was acquitted of the said charge by the trial Court.

(2.) THE charge for which the appellant/accused was convicted was that on 23.11.2000 between noon and evening, at the residence of the deceased Pankajavalli at B5, Tamil Nadu Housing Board Quarters, Chengalpattu, enraged against the refusal of the deceased to give money to the accused and on account of the frequent wordy quarrels between the accused and the deceased, with an intention to cause the death, the accused caused her death by beating on her head with casuarina stick and by dashing her head on the wall and on the floor, by catching hold of her tuft and strangulating her with nylon rope.

(3.) 1 x 1 cm on the inner side of the left side of lower lip.