M SAGUBAR SATHIK Vs. STATE REP

JUDGEMENT

(1.) The learned Principal Sessions Judge, Ramanathapuram found the appellant/accused guilty under Section 302 I.P.C. after due trial in S.C.60 of 1997 for causing the murder of his wife by name Banumathi in the mid night of 27/28.8.1996 by pouring kerosene and setting fire on her and sentenced him to undergo life imprisonment. The said judgment of the learned Sessions Judge is under challenge in this appeal.

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

(3.) When questioned under section 313 of Code of Criminal Procedure, the accused flatly denied everything and pleaded that he has noting to do with the occurrence.