VEERAKUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused has assailed the judgment passed in S.C.No.145 of 2014 dtd. 25/11/2021, on the file of the Mahila Fast Track Court, Theni, wherein he was convicted for offence under Sec. 302 of IPC and was sentenced to undergo life imprisonment and to pay a fine of Rs.5,000.00, and in default, to undergo one year simple imprisonment.

(2.) The case of the prosecution is that on 6/5/2014, at about 10:20 a.m., while the deceased, who was the wife of the accused person, was on her way to the computer centre, the accused person is said to have attacked her repeatedly with sickle (MO1) and ultimately the deceased succumbed to the injuries.

(3.) PW1, who is the mother of the deceased, gave a complaint (Ex.P1) to PW13, on 6/5/2014 at about 11:45 a.m., based on which an FIR (Ex.P5) came to be registered in Crime No.185 of 2014 for offence under Sec. 302 of IPC.