PACKIAM Vs. STATE REP

JUDGEMENT

(1.) The appellant herein along with another was charged under Section 302 read with 34 I.P.C. for causing the death of one Karthigaiselvi by pouring kerosene on her and set fire at about 11.00 a.m. on 17.10.1998 at the village called Thoppulampatti. The learned Principal Sessions Judge, Madurai by his judgment dated 10.1.2001 in S.C.No.143 of 2000, found the appellant/A-1 guilty under Section 302 I.P.C. and sentenced him to undergo life imprisonment. However, the other accused was acquitted. The said judgment is under challenge in this appeal.

(2.) The case of the prosecution as borne out from the oral and documentary evidence can be narrated as under:

(3.) When questioned under Section 313 of Code of Criminal Procedure, the appellant as well as the other accused denied having any complicity in the commission of the offence. They pleaded that they have been falsely implicated in this case.