UMA SHANKAR; GOWRI Vs. STATE

JUDGEMENT

(1.) The convictions and sentences dated 26.06.2007 passed in Sessions Case No.25 of 2007 by the Additional District and Sessions Court (Fast Track Court No.II), Kancheepuram are being challenged in the present criminal appeal.

(2.) The case of the prosecution is that the first accused is the son of second accused. The first accused has married the deceased by name Selvi and both of them lived as husband and wife in the house of the accused. Both the accused have caused torture to the deceased and due to that on 01.01.2006, at about 00.15 hours, the deceased has doused kerosene on her person and set fire and subsequently, passed away. After occurrence, the mother of the deceased by name Suriyakumari, as defacto complainant has given the complaint in question and the same has been registered in Crime No.2/2006. The complaint given by the defacto complainant has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigating Officer viz., P.W.12 has conducted investigation, examined connected witnesses and also made arrangements to conduct autopsy on the body of the deceased and accordingly, doctor Vetrichandar (P.W.5) has conducted autopsy and he found the following external and internal injuries on the body of the deceased:-