VILVANATHAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.96 of 2012 on the file of the learned District Mahalir Sessions Judge, Cuddalore. He stood charged for offence under Section 302 I.P.C. By judgment dated 07.04.2014, the trial Court convicted the accused/appellant for offence under Section 302 I.P.C., and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default to undergo rigorous imprisonment for two years. 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.) While so, the accused had a doubt that the deceased had developed illegal intimacy with someone else since, the deceased stopped talking to him. The efforts taken by the accused to persuade her and to continue to have the illicit relationship with him did not fructify. On 11.09.2011, in the evening, it is alleged that the accused had gone to the house of the deceased, with a view to sort out the issues between him and the deceased and to persuade her to continue to have illicit relationship with him. The deceased did not agree for the same. This infuriated the accused. By about 8.00 pm, at the end of the above attempt, it is alleged that, with a nylon rope, he constricted her neck and killed her. Leaving the dead body inside the house, according to the case of the prosecution, he fled away from the scene of occurrence. It is stated that P.W.3, the daughter of the deceased witnessed the entire occurrence.