B MANI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) For having caused the death of his wife by pouring kerosene and setting fire to her body, Mani, the accused, has been convicted for the offence under Section 302 I.P.C. Challenging the same, this appeal has been preferred.

(2.) The case of the prosecution in brief is as follows:-

(3.) On the side of the prosecution, P.W.1 to P.W.13 were examined, Exs.P.1 to P.17 were filed and M.Os.1 to 3 were marked.