P.RAMESH Vs. STATE

JUDGEMENT

(1.) The accused / appellant has been convicted under Section 498(A) and 302 IPC by the Fast Track, Mahila Court, Virudhunagar District at Srivilliputhur by judgment dated 24.06.2016. The punishment of life imprisonment has been imposed in respect of offence under Section 302 IPC and imprisonment of three years for offence under Section 498-A IPC. Challenging the same, this appeal has been filed. Prosecution case in brief:

(2.) The accused is the husband of the deceased Katchammal. PW3 / Swetha and PW4 / Harishkumar are the daughter and the son of them respectively. The accused is a Mason by profession. He is stated to be a drunkard, maintaining illicit relationship with PW28 / Neelavathi and did not provide support and maintenance to his own family.

(3.) It is alleged that the accused, after picking up a quarrel with the deceased in the house on 18.01.2014, caused her death by beating her with wooden log and hand. The occurrence was intimated to the sister of the deceased (PW1) by Pws.3 & 4 and when the deceased was taken to hospital, she was declared dead.