VEERAMANI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.223 of 2013, on the file of the learned Principal Sessions Judge, Trichirappalli. He stood charged for the offences punishable under Sections 364, 302 and 392 r/w Section 397 of the Indian Penal Code. By Judgment dated 24.02.2014, the Trial Court convicted the accused, as detailed below: -

(2.) The case of the prosecution, in brief, is as follows: - The deceased, in this case, was one Mrs.Pattayee. She was a resident of Pulivalam Village in Trichirappalli District. PW -1 is her husband. The deceased was working in a local school as Caretaker [Aaya]. PW -1 was working as an Office Assistant in a local co -operative bank. PW -2 is the son of the deceased. PW -4 is the daughter of the deceased. PW -2, after marriage, has been living separately in the same village, but, at a different place, with his wife and children. PW -1, PW -4 and the deceased were living together. The accused hails from Vadugapatti Village. He used to visit the house of the deceased, frequently. It was felt that his visit was friendly in nature.

(3.) We have heard the learned Senior Counsel appearing for the appellant, the learned Additional Public Prosecutor appearing for the respondent and also perused the records carefully.