SATHISHKUMAR Vs. STATE

JUDGEMENT

(1.) The sole accused who was tried and convicted for the offences under Sec. 302 IPC, has challenged the conviction and sentence passed by the learned Fast Track Court, Special Sessions Court for Mahila Cases, Ramanathapuram in S.C.No.93/2012 dtd. 6/9/2019.

(2.) The case of the prosecution is that the appellant on 24/1/2012 at about 06.00 p.m had caused the death of his wife Shanmugasundari provoked by her refusal to give money for the purpose of consuming liquor. The appellant is alleged to have poured kerosene on the victim Shanmugasundari and set fire on her.

(3.) On information from the Government Hospital, Kamuthi, P.W.20, Sub-Inspector of Police went to the hospital and examined the victim Shanmugasundari, recorded her statement and registered the case in Crime No.6 of 2012 for the offence under Sec. 307 IPC. Thereafter, the deceased was shifted to Rajaji Hospital at Madurai. The victim had given a statement before P.W.14, the learned Judicial Magistrate. Subsequently, the victim Shanmugasundari died on 25/1/2012 at about 10.30 a.m. After investigation, the respondent police filed final report as aforesaid.