KUPPUSAMI Vs. STATE

JUDGEMENT

(1.) THE sole accused in Sessions Case No.206 of 2003 appeals before this Court against his conviction under Section 302 IPC and sentence of life imprisonment with fine of Rs.1,000/-, in default to undergo R.I. for 6 months, passed by the learned Principal Sessions Judge, Salem.

(2.) THE allegation in the charge is that on 27.6.2002 at about 2.00 a.m. in his house, the accused, in view of the illicit relationship developed by his wife Perumayee " deceased, with one Subramani, with an intention to cause her death, took an axe, decapitated her head and thus, caused her instantaneous death and thereby, committed an offence punishable under Section 302 I.P.C.

(3.) STOUTLY opposing the above submissions, Mr. N.R. Elango, learned Additional Public Prosecutor, submits that,