KUMARASWAMY @ KUMARA Vs. STATE

JUDGEMENT

(1.) The deceased Chinnamma is the wife of the accused. It is the case of the prosecution that on 29.08.2006 at about 5.00 a.m. the accused doused kerosene on the deceased and set fire to her. As a result of the same, she has succumbed to the injuries at K.R. Hospital on 03.03.2006. Thereafter, a case has been registered against the appellant/accused for committing offence U/s.302 IPC. It is further alleged that the accused was harassing the deceased and subjecting her to cruelty, thereby he has committed an offence U/s.498-A IPC.

(2.) The prosecution in order to prove its case has examined PWs1 to 18 and marked Ex.P1 to P31 and produced M.Os.1 to 3. The defence of the accused was one of total denial. However he got marked Ex.D1 being summons issued to PW10. The learned Sessions Judge after appreciating the evidence on record, held the appellant guilty and convicted him and sentenced him for the offence U/s.302 IPC while acquitting him U/s.498-A IPC.

(3.) Since the advocate on record was not present on the last date of hearing, we have secured the appellant from custody today.