KRISHNASAMY Vs. THE STATE BY INSPECTOR OF POLICE, ANNUR POLICE STATION, COIMBATORE DISTRICT, CRIME NO.109 OF 2013

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.40/2014 on the file of the learned Sessions Judge, Mahila Court, Coimbatore. He stood charged for offence under Sec. 302 I.P.C. By judgment dated 10.06.2016, the trial Court convicted him for offence under Sec. 302 I.P.C., and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000.00 in default to undergo simple imprisonment for three months. 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.) On 09.02013, as usual, the accused and the deceased went to the usual place for their meeting, in the forest, near Kumaran Kadu. It is alleged that the accused persuaded the deceased not to have any relationship with Mr.Rajendran. This resulted in a quarrel. In the said quarrel, it is alleged that the accused strangulated the deceased by using the saree of the deceased as a ligature and killed her. Abandoning the dead body, it is alleged that the accused fled away from the scene of occurrence. The occurrence was not thus seen by anyone.