P. SANKAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment and order passed by the Mahila Sessions Court at Chennai in SC. No. 257 of 2013, dtd. 30/1/2015, convicting and sentencing the appellant in the following manner: <FRM>JUDGEMENT_115_LAWS(MAD)3_2023_1.html</FRM>

(2.) The case of the prosecution is that the appellant and the deceased Suganthi were married on 10/9/2000 and through the wedlock, they had two female children. The appellant is said to have treated the deceased with cruelty and asked her to bring money from her parents in order to settle the debts incurred and that apart, the appellant also used to harass the deceased after consuming alcohol.

(3.) The further case of prosecution is that on 30/11/2007 at about 8.00 p.m., the appellant came home in an inebriated state and there was a wordy quarrel between the appellant and the deceased. The appellant is said to have abused the deceased in filthy language. Not able to take it any further, the deceased poured kerosene on herself at about 9.15 p.m. and set herself on fire. Ultimately, she died on 3/12/2007 at about 11.45 pm.