NAGENDRAMANI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE accused appeals.

(2.) THE appellant was tried before the learned Principal Sessions Judge, Vellore, on a charge of murder on the allegation that at 10.30 a.m. on 19.9.93, he poured kerosene over his wife Jayasree Mary @ Ammu and set her ablaze, after tying her mouth with a towel. THE learned trial Judge, finding the appellant guilty under Section 302 I.P.C., sentenced him to imprisonment for life. 2. THE case of the prosecution as could be discerned from the oral and documentary evidence can be briefly summarised as follows:-

(3.) P.W.13, in the meantime, seized M.Os.1 to 9 under a mahazar, Ex.P.6, attested by P.W.7. The appellant was sent to Court for remand and further investigation was taken up by P.W.14 on 25.9.93. He questioned P.Ws.8, 9 and other witnesses and also the post-mortem doctor, P.W.5 and recorded their statements. After the completion of investigation, the final report was filed against the appellant on 30.6.94.