MOHAMMED MEERAN Vs. STATE REP. BY THE INSPECTOR OF POLICE, ARIYAMANGALAM POLICE STATION, TRICHY DISTRICT. [CRIME NO.13 OF 2015 OF PONMALAI A.W.P.S.]

JUDGEMENT

(1.) The sole accused in S.C.No.147 of 2015 on the file of the learned Sessions Judge, Mahila Court, Tiruchirappalli. He stood charged for offence under Section 302 of I.P.C. The trial court, by judgement dated 29.04.2016, convicted the accused under Section 302 of I.P.C. and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default to undergo simple imprisonment for three years. Challenging the said conviction and sentence, the accused is before this court with this criminal appeal.

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

(3.) In order to bring peace in their matrimonial life of the accused and the deceased, P.W.1 fixed a rental house at Ariyamangalam Village and made the accused and the deceased to live together in that house with their child. The said house was situated few yards away from the house where P.W.1 and his family members were residing. Even there, quarrel continued between the couple as there was no change in the attitude of the accused. P.W.1, in fact, got him a job in a private shop. But, the accused was not regular in attending his work.