VADAMALAI Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is directed against the judgment of conviction and sentence imposed against the appellant/accused for the offence under Section 302 IPC to undergo life imprisonment, in S.C.No.67 of 2004, dated 24.8.2005 by the learned Additional District Judge (Fast Track Court), Kallakurichi.

(2.) THE case of the prosecution in a nutshell is that the deceased Dhanakodi was the wife of the appellant/accused; at the time of their marriage, a TVS-50 motor cycle was not gifted to him as already agreed before the conclusion of the marriage; the said Dhanakodi was suspected to have illegal intimacy with some other person; the said Dhanakodi had given a complaint against the accused and his family regarding dowry harassment; enraged upon all these activities of the said Dhanakodi, the accused, with an intention to cause the death of his wife, on 19.6.2003 at about 10 p.m., mixed pesticide in the cool drink and administered the same to his wife, compelling her to drink the same, and thereby caused her death, and therefore, the accused is charged under Section 302 IPC.

(3.) THE case of the accused when he was questioned under Section 313 Cr.P.C. was one of total denial.