SREEKUMAR CHELLAPPAN CHETTIAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant, who is the first accused in S.C. No. 209 of 2001 of the Court of Additional District and Sessions Judge, Fast Track (Adhoc-II), Thiruvananthapuram, filed this appeal challenging the conviction and sentence imposed on him for the offence punishable under Sec. 498A IPC as per the judgment dtd. 16/11/2006.

(2.) The appellant/first accused was prosecuted along with his mother, the second accused, for the offence punishable under Sec. 304B r/w Sec. 34 IPC on the allegation that after the marriage of the first accused with the daughter of PW8 on 21/5/1995 and while the daughter of PW8 was residing in the matrimonial house along with accused persons, they subjected her to physical and mental cruelty demanding more dowry and unable to bear the cruelty, the daughter of PW8 poured kerosene over her body and set fire to herself at 4.15 p.m. on 5/12/1998 and thereafter, while undergoing treatment in Medical College Hospital, Thiruvananthapuram, she succumbed to her injuries at 6.50 a.m. on 8/12/1998 and the accused are thereby alleged to have committed the offence as aforesaid

(3.) Exhibit P1(a) FIR was registered under Sec. 174 Cr.P.C on 08/12/1998 on the basis of Exhibit P1 First Information Statement of PW1, who is the brother of the father of the deceased. After completing the investigation, final report was filed by PW18, Deputy Superintendent of Police, Attingal, and after committal, the case was taken on file as S.C. No. 209 of 2001.