ANILKUMAR Vs. THE STATION HOUSE OFFICER

JUDGEMENT

(1.) The criminal appeal has been preferred against the conviction and sentence imposed by Judgment, dated 17.09.2013 made in S.C.No.62 of 2011 on the file of the learned II Additional Sessions Judge, Puducherry.

(2.) It is seen that the appellant is the sole accused and he was convicted under Section 302 IPC and sentenced to undergo life imprisonment and also imposed a fine of Rs.1,000/- and in default to undergo Rigorous Imprisonment for one year.

(3.) As per the prosecution case, the Station House Officer, D'Nagar Police Station, Puducherry laid a report against the accused person, that on 01.05.2010 at about 9.30 hours, at No.4, Tagore Street, Kathirkamam, Puducherry, the accused poured kerosene on his wife, deceased Seethadevi and lit fire and caused her death, as she had often quarrelled with the accused / her husband as regard his illicit intimacy with another lady, with the knowledge, such injuries would be likely to cause death or would be sufficient in the ordinary course of nature to cause death and thereby the accused is liable to be punished u/s. 302 IPC. Subsequently, to the marriage with the deceased, in the course of same transaction, the accused made unlawful demand of dowry such as two wheeler and money in connection with his marriage with the deceased wife and thereby the accused is liable to be punished under Section 4 of Dowry Prohibition Act, 1961.