SARAVANAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the sole accused in SC.No.45/2016 on the file of the Court of the learned I Additional District and Sessions Judge, Coimbatore. He stood charged and tried for the commission of the offence u/s.302 IPC, for having committed the murder of his wife Tmt.Sathiya Priya on 20.10.2014 afternoon. The Trial Court, vide impugned judgment dated 09.02.2017, has convicted the appellant / accused for the commission of the said offence and sentenced him to undergo rigorous imprisonment for life and also to pay a fine of Rs.5000/- with a default sentence to undergo three months simple imprisonment. Challenging the legality of the said conviction and sentence, the appellant / accused came forward to file the present appeal.

(2.) The facts, briefly narrated and are necessary for the disposal of this appeal, are as follows:-

(3.) Mr.J.R.Prabhakaran, the learned counsel appearing for the appellant / accused made the following submissions:-