MARIYADAS Vs. STATE

JUDGEMENT

(1.) Appellant is the sole accused in the case tried in SC.No.57/2014 on the file of the Sessions Judge, Fast Track Mahila Court, Thiruvannamalai for offences under The trial Court, under impugned Judgment dated 16.04.2015, found the accused guilty of offences u/s.364 and 302 IPC and sentenced him imprisonment for ten years for the offence under section 364 IPC and sentenced him to life imprisonment and a fine of Rs.1,000/- in default, two years rigorous imprisonment for the offence under section 302 IPC and the sentences are to run concurrently . Aggrieved over the said conviction and sentence, the present appeal came to be filed by the appellant/accused.

(2.) The brief facts of the prosecution case, are as follows:-

(3.) When the matter stood thus, on 205.2013, while P.W.4, son of the deceased was in the house along with his mother at about 6.15 p.m., the accused called the deceased over phone. P.W.4 attended the same and the accused requested P.W.4 to inform his mother about the phone and also asked her to come behind the church. After some time, again, the accused called the deceased and the deceased picked up the phone and at that time also, the accused asked the deceased to come behind the church in the village. P.W.4 over heard the conversation, as the deceased was speaking with the accused in a loud speaker. Accordingly, the deceased left the house and P.W.4 also followed her for some time. However, the deceased asked him to purchase some items in the shop and asked him to go to the house. Accordingly, P.W.4 went to his house and slept. Thereafter, on seeing the dead body of the deceased behind the church, P.W.1 lodged Ex.P.1 report.