MURUGESAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been directed against the Judgment, dated 07.07.2015, passed in S.C.No.75 of 2014, by the learned Sessions Judge, Mahila Court, Karur, convicting and sentencing the appellant / accused as follows:

(2.) The case of the prosecution in brief is that on 22.02.2013, at about 07.30 p.m., when the deceased, namely, Patchaiammal @ Thenmozhi was standing at Chettinad Cement Factory Bus Stop to board Bus to go to her house, the appellant / accused, with an intention to kill, took her in a Two Wheeler bearing registration No.TN47 C6991 to Kulathupalayam Pond, wherein he murdered her by strangulating, stolen her gold jewels and silver anklet, mutilated her face by smashing with stone and also attempted to commit suicide by consuming poison and thereby, the appellant / accused had committed the offence punishable under Sections 302, 201, 379 and 309 I.P.C.

(3.) On the next day i.e., 23.02.2013, P.W.1 / Village Administrative Officer, who received information about the dead body lying in Kulathupalayam Pond, through P.W.3 / Village Assistant, who got information from P.W.2 / Ramasamy, went to the place of occurrence, found the dead body and immediately, went to the respondent " Police Station and lodged a complaint and the respondent - Police, based on the said complaint, had registered a case in Crime No.34 of 2013 and thereafter during investigation arrested the appellant / accused and after completion of investigation filed final report and the same had been taken on file by the learned Judicial Magistrate No.II, Karur, in P.R.C.No.18 of 2014, who in turn committed the same to the learned Principal Sessions Judge, Karur, as the said case is triable exclusively by the Court of Sessions and thereafter, the said case was made over to the learned Sessions Judge, Mahila Court, Karur.