NAGARAJ Vs. STATE

JUDGEMENT

(1.) Heard the submissions of Mr.R.Azhagumani, learned counsel appearing on behalf of the appellant and the submissions of Mr.P.Mohan, learned Additional Public Prosecutor appearing on behalf of the State.

(2.) This is a case of Uxoricide (killing of one's own wife) and the Additional District and Sessions Judge, Dindigul on 24.11.2012 convicted and sentenced the Accused in S.C.No.84 of 2012 to undergo life imprisonment under Section 302 of the Indian Penal Code and imposed a fine of Rs.1000/- and in the event of default to pay the fine to undergo 6 months rigorous imprisonment. Assailing the conviction and sentence imposed, Criminal Appeal (MD) No.233 of 2015 has been preferred before this Court.

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