MANIAN Vs. STATE

JUDGEMENT

(1.) MANIAN, the appellant herein, was convicted for the offences under Secs.304-B and 498-A, I.P.C. and sentenced to undergo R.I. for 7 years and to pay a fine of Rs.5,000 for the offence under Sec.304-B and to undergo R.I. for two years for the offence under Sec.498-A, I.P.C. and ordered the sentence to run concurrently.

(2.) THOUGH the appellant was charged originally for the offences under Secs.498-A and 306, I.P.C., the charges were framed by the trial Court for the offences under Secs.304-B and 498-A, I.P.C. and accordingly, the appellant was tried and convicted thereunder. Challenging the same, the present appeal has been filed.

(3.) ACCORDING to the prosecution, prior to the occurrence, the deceased wife was used to be beaten by the appellant demanding cash and other properties and without bearing the torture, the deceased poured kerosene over herself and her baby in arm and set ablaze themselves and consequently, they died.