(1.) THE sole accused who was convicted for offences under Sections 302, 380 and 449 of I.P.C., and sentenced to undergo life imprisonment and to pay a fine of Rs.1,000/- in default to undergo three months rigorous imprisonment, to undergo three years rigorous imprisonment and to pay a fine of Rs.1,000/- in default to undergo three months rigorous imprisonment and to undergo ten years rigorous imprisonment and to pay a fine of Rs.1,000/- in default to undergo three months rigorous imprisonment, respectively by the learned District Additional Sessions Judge, Fast Track Court No.3, Poonamallee, in S.C.No.137 of 2002 dated 14/7/2003 has filed the present appeal against his conviction.
(2.) THE charge as against the appellant/accused who is mason by profession is that on 27/8/2001 at about 8.00 a.m., having trespassed upon the house of P.W.1, committed murder of his wife for gain and thereby he committed offences punishable under Sections 449, 302 and 380 of Indian Penal Code.
(3.) P.W.2 opened the bureau and found that a cash of Rs.5,000/- kept by him in the safe of the bureau was also missing. The ear stud of the right ear lobe, right nose, gold bangles and thali chain were found in tact on the dead body.