P. SADISH @ SADISHKUMAR Vs. STATE REP BY INSPECTOR OF POLICE, TIRUPPUR RURAL POLICE STATION, TIRUPPUR DISTRICT. (CR.NO.1142 OF 2008)

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No.187 of 2011 on the file of the learned I Additional District and Sessions Judge, Tirupur. He stood charged for offences punishable under Sections 449, 302 and 392 I.P.C. By judgment dated 28.09.2012, the trial Court convicted him under all the three charges and sentenced him to undergo rigorous imprisonment for ten years and pay a fine of Rs.2,000.00 in default to undergo simple imprisonment for six months for the offence under Sec. 449 I.P.C., to undergo imprisonment for life and pay a fine of Rs.2,000.00 in default to undergo simple imprisonment for six months for offence under Sec. 302 I.P.C. and to undergo rigorous imprisonment for ten years and pay a fine of Rs.2,000.00 in default to under simple imprisonment for six months for offence under Sec. 392 I.P.C. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) 1. The deceased in this case was one Mrs. Annalakshmi. She was residing at No.46, Angalaparameswari Nagar, Kangayam Road at Periyar Colony. P.W.1 is her husband and he was also residing with the deceased. P.W.1 was doing business at a different place. Every day he used to leave the house between 08.00 a.m. to 08.15. a.m. and return home between 12.45 p.m. to 01.00 p.m. for lunch. Again he would go back to the company and return home in the night around 09.30 p.m.