PITCHAMML @ PICHAMANI @ MANIAMMAL Vs. STATE

JUDGEMENT

(1.) THIS memorandum of criminal appeal is directed against the Judgment dated 30.06.2011 and made in the Sessions Case in S.C.No.133 of 2010, on the file of the learned Principal Sessions Judge, Thoothukudi, finding the appellants/accused guilty under Section 302 I.P.C., convicting thereunder and sentencing them to suffer the imprisonment of life and also to pay a fine of Rs.1,000/- each in default to suffer rigorous imprisonment for a further period of six months.

(2.) "Insatiable greed killed sister and landed in gallows." Yes....it is true! The present case has set an example for the above quote.

(3.) THAT on 27.08.2009, at about 04.30 p.m., on the frontage of the hut of the deceased, as per the case of the prosecution, the second appellant being the younger brother of the deceased had set her on fire, while the first appellant had poured kerosene on her person.