MUNIRATHNAM Vs. STATE

JUDGEMENT

(1.) THE appellant Munirathnam is the sole accused in sessions case No. 161 of 2007 on the file of additional Sessions Judge Fast Track Court no. 1, Chengalpattu and he has preferred this appeal challenging the conviction and sentence imposed on him for the offence of murder under Section 302 IPC. For the sake of convenient in this judgment, the appellant will be referred to as accused.

(2.) CHARGE under Section 302 IPC was framed against the accused on the allegation that he attacked his wife Veerammal with cement slab on her face, resulting in her death. The learned Additional Sessions judge found the accused guilty of the charge and sentenced him to undergo life imprisonment and also to pay a fine of Rs. 1000, in default, to undergo simple imprisonment for one month.

(3.) TO prove the charge, the prosecution examined PWs 1 to 11 and marked Exs. P1 to P13 and MOs. 1 to 5.