PERUMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE single accused, who was convicted for the offences under Sections 302 and 201 of the Indian Penal Code and sentenced to undergo life imprisonment and to pay a fine of Rs.200/-, in default, to undergo rigorous imprisonment for a period of three months and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.100/-, in default, to undergo rigorous imprisonment for a period of one month respectively, moves the present appeal.

(2.) THE charges as against the accused/appellant are that on 8.1.1999 at about 11.30 A.M., the accused having suspected the fidelity of his wife committed murder punishable under Section 302 of the Indian Penal Code and with an intention to screen the evidence, the severed head of the deceased Anandayee was packed in an Urea bag and put it at the varandah of the Court premises of the Judicial Magistrate No.II, Villupuram and thereby the accused committed the offences punishable under Sections 302 and 201 of the Indian Penal Code.

(3.) DEVADOSS (PW.1) was the Village Administrative Officer of Chattampundi village. He received information on the way to his office that the trunk portion of the dead body of Anandayee was found in the motor pump set located in the field of the accused. He went along with Krishnan (PW.2) to the scene of occurrence and found the headless dead body in the Channel located by the side of the motor pump set. Silambarasan (DW.1) was present over there. He informed the Village Administrative Officer (PW.1) that his father murdered his mother. P.W.1 proceeded to Ananthapuram Police Station and lodged a report Ex.P.1.