GURU ALIAS GURUNATHAN Vs. STATE

JUDGEMENT

(1.) THE appellant has challenged the judgment of the learned I Additional Sessions Judge, Erode District, made in S.C.No.27 of 2008, dated 06.08.2008, whereby, the sole accused/appellant was convicted for the offences under Sections 302 and 203 IPC and he was sentenced to undergo life imprisonment for the offence under Section 302 IPC and to pay a fine of Rs.2500/- and in default to undergo six months simple imprisonment and was sentenced to undergo two years rigorous imprisonment for the offence under Section 203 IPC.

(2.) THE short facts necessary for the disposal of this appeal can be stated thus:

(3.) IT is not in controversy that following the incident that had taken place on 22.04.2007 at about 11.00 p.m. the deceased Rani sustained burn injuries and she was immediately taken to the Erode Government Hospital, where she was given treatment by P.W.3-Doctor and despite the treatment, she died on 11.05.2007. Following the same, inquest on the dead body of the deceased was made by the Revenue Divisional Officer-P.W.8 and thereafter, the dead body of the deceased was subjected to post-mortem by P.W.4 -Doctor, who has given a categorical opinion that the deceased died due to burns and septic shock. IT is pertinent to point out that the fact she died out of burn injuries was never disputed by the appellant before the trial court and hence, no impediment is felt by this Court in recording so.