M ABI ALIAS ABIMANNAN PRAGASH Vs. STATE

JUDGEMENT

(1.) M.Jeyapaul

(2.) THE sole accused, who was convicted for offence under section 302 of the Indian Penal Code and sentenced to life imprisonment and to pay a fine of Rs.1000/= in default to undergo one year rigorous imprisonment, moves the present appeal.

(3.) THAT the accused strangulated his wife Edith to death between 10.00 pm on 25.10.2003 and 7.00 am on 26.10.2003 due to previous motive and committed murder punishable under section 302 of the Indian Penal Code is the case of the prosecution.