CHOKKALINGAM Vs. STATE

JUDGEMENT

(1.) THE appellant was put up for trial in S.C.No. 366 of 2002 before the learned I-Additional District and Sessions Judge, Dharmapuri District at Krishnagiri for uxoricide and was found guilty, convicted and sentenced under Section 302 IPC to undergo imprisonment for life and also to pay a fine of Rs.1000/-, in default to undergo rigorous imprisonment for one year. THE conviction and sentence is under challenge in the present appeal.

(2.) THE Inspector of Police, Kelamangalam Police Station, laid a charge sheet stating that between 5.30 pm., on 16.2.2002 and by 2.30 a.m., on 17.2.2002, the appellant Chokkalingam suspecting the fidelity of his wife Prema, with the intention to kill, assaulted her indiscriminately with his hands and kicked her with his legs on the abdomen and dashed her head in the wall and caused injuries to head, abdomen, cheek and right shoulder, thereby the said Prema died of effects of multiple injuries on 17.2.2002 at 7.00 a.m., and thus, committed the offence punishable under Section 302 IPC.

(3.) STOMACH: contain 250 ml of brownish fluid with rice particles.