RANGASAMY Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.87/2014 on the file of the learned Sessions Judge (Mahalir Fast Track), Erode. He stood charged for offence under Section 302 I.P.C. The trial Court by judgment dated 11.05.2015, convicted the accused for offence under Section 302 I.P.C., and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000/-, in default to undergo simple imprisonment for six months. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

(2.) The case of the prosecution, in brief, is as follows:-

(3.) On 20.10.2013, the accused came in his TVS Motorcycle to the house of P.W.2, met his wife/the deceased and wanted her to come with him to go to his house so as to continue the matrimonial life. The deceased refused to come with the accused. She further told him that already she issued a legal notice to him, in respect of the above matrimonial dispute. This resulted in a quarrel. In that quarrel, it is stated that the accused took a knife and stabbed the deceased twice on her left shoulder. The deceased succumbed to the injuries instantaneously. Leaving the dead body there, the accused ran away from the scene of occurrence, in his motorcycle. P.Ws.1 to 3 witnessed the said occurrence.