RAMAKRISHNAN Vs. STATE

JUDGEMENT

(1.) THE appellant, sole accused in S.C.No.50 of 2005 on the file of the learned District and Sessions Judge, Thiruvannamalai was charged by the respondent police alleging that the accused being aggrieved over the fact of his wife delivering four female children, on the date of occurrence at viz., 7.9.2004 at 9.30 p.m. quarrelled with her with a view to contract a second marriage and after sharing the bed with her at about 10.00 p.m., the accused again tried to have sex at about 3.00 a.m. for which the wife refused because of which, the accused, with the intention to murder her, threw a grinding stone on her left head and thereby caused injuries on her head and neck and pressed her neck with his right leg and caused her instantaneous death and thereby, committed the offence punishable under section 302 IPC.

(2.) ON the basis of the evidence let in by the prosecution, the learned Sessions judge convicted and sentenced the accused to undergo life imprisonment and also to pay a fine of Rs.5000/-, in default, to undergo rigorous imprisonment for one year under section 302 IPC. Challenging the same, the accused has come forward with this appeal.

(3.) THE accused was questioned under Section 313 Cr.P.C. as to the incriminating circumstances that appeared against him, which the accused denied. Neither any witness was examined nor any documentary evidence was produced on his side.