BABU Vs. STATE

JUDGEMENT

(1.) The convictions and sentences dated 29-02-2008 passed in S.C.No.58 of 2007 by Mahila Court, Chennai are being challenged in the present criminal appeal.

(2.) The case of the prosecution is that the deceased Revathi has been married to one Sekar, prior to 10 1/2 years and both of them have been blessed with a son by name Harikrishnan and a daughter by name Monica. The deceased has left her husband and started to live along with the accused. The accused has used to torture the deceased in drunken mood. On 13-05-2004, at about 4:00 p.m., the accused has attacked the deceased and due to overtacts, the deceased has doused kerosene and set fire on her and after occurrence, she has been taken to Government Hospital, where she succumbed to injuries on 14-05-2004, at about 3:15 a.m. After occurrence, one of the brothers of the accused has given a complaint and the same has been registered in C.C.No.571 of 2004. The complaint given by the defacto complainant has been marked as Ex-P1.

(3.) On receipt of Ex-P1, Investigating Officer, viz., P.W.12 has taken up investigation, examined connected witnesses and also made arrangements to conduct autopsy on the body of the deceased and accordingly, Dr. C. Manohar viz., P.W.10 has conducted post-mortem. He found the following external and internal injuries: