SEKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above appeal is directed against the judgment dated 30. 01. 2006 in S. C. No. 92 of 2005 on the file of the learned Additional Sessions Judge (Fast Track Court-II), Kancheepuram, convicting and sentencing the appellant herein, to undergo life imprisonment and to pay a fine of Rs. 1,000/-, in default, to undergo rigorous imprisonment for six months for the offence punishable under Section 302 IPC and to undergo rigorous imprisonment for three years and to pay a fine of Rs. 500/- in default to undergo rigorous imprisonment for three months for the offence punishable under Section 201 IPC.

(2.) THE charge against the accused is that the accused was having illicit intimacy with one Karuppayyee, objecting to this there were frequent quarrels between the accused and the deceased/wife. On the fateful day, i. e. on 20. 2. 2004 at 3. 00 p. m. when the accused returned home from the field and asked his wife to serve lunch, the deceased/wife refused to do the same and scolded him in smutty words, provoked by that and with intention to kill her, he assaulted her by his hands on her chest, back and neck and then strangulated her, due to which, she died, and thereafter, in order to screen the offence, the accused hanged the deceased on the hook of the fan to show as if she committed suicide, thereby the accused committed the offences punishable under Sections 302 and 201, I. P. C.

(3.) THE trial Court, on scrutiny of materials placed and on hearing the arguments of both sides, found the appellant/accused guilty of the charges under Sections 302 and 201 I. P. C. and accordingly, convicted and sentenced him as referred to earlier. Hence, the present appeal.