N NAGARAJAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this appeal is to thejudgment of the learned Additional District and Sessions Judge, Fast Track Court No. 1, Chengalpat, dated 12-12-2001 made in sc No. 122 of 1999 convicting the sole accused, Nagarajan, for the offence under Section 302, IPC and sentencing him to life imprisonment.

(2.) THE occurrence in this case is shown to have taken place on 26-11-1997 at 6. 30 p. m. at the house of the accused at Door no. 1/1435, Second Anna Street, Gandhi nagar, Sengunram, within the limits of chozhavaram Police Station.

(3.) THE charge against the accused is that suspecting the fidelity of his wife, the deceased Usha, the accused tied a rope on her neck and hanged her from the roof which resulted in the death of the deceased and thereby said to have committed the offence under Section 302, IPC.