MURUGAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in SC.No.46/2011 on the file of the learned Principal District and Sessions Judge, Dharmapuri. By judgment dated 09.04.2012, the Trial Court convicted the appellant/accused for the offence u/s.302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.2000/ -, in default, to undergo rigorous imprisonment for 3 years. Challenging the said conviction and sentence, the appellant/accused is before this Court with this appeal.

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

(3.) When the above incriminating materials were put to the accused u/s.313 Cr.P.C., he denied the same as false. However, on the side of the accused, one Krishnammal, was examined as D.W.1. She is the wife of the accused. She has stated that on the day of occurrence, at 19.00 hrs., when the accused was in his house, the deceased came and wanted him to come to her house since they were having illicit relationship. When the accused declined to come, the deceased herself poured kerosene and set fire to herself. Ex.D.1 has been marked on the side of the accused. It is the marriage invitation card for the marriage between the accused and DW.1.