R. VIGNESH Vs. THE STATE

JUDGEMENT

(1.) THE convictions and sentences dated 28.01.2014 passed in Sessions case No. 217/2010 by the Magaleer Needhimandram, Coimbatore are being challenged in the present criminal appeal.

(2.) THE contraction of the case of the prosecution is that in the year 2009, the accused has married the deceased by name Kaveri. After marriage, both of them lived as husband and wife in Pillayarpuram, Coimbatore. After some time, the accused has used to say that the deceased is not beautiful and also asked the deceased that he wants to marry her sister viz., Tulasimani as his second wife. Since the deceased has refused to accede the demand made by the accused, he used to torture her and due to torture made by the accused, the deceased has doused kerosene on her person and set fire and after occurrence, she has been admitted in Government Hospital, wherein, she succumbed to injuries on 30.09.2009. At the time of admission in hospital, the deceased, the then injured has given a statement and the same has been registered in Crime No. 85/2009. The statement alleged to have been given by the then injured has been marked as Ex.P.7.

(3.) THE Judicial Magistrate No. 7, Coimbatore, after considering the facts that the offences alleged to have been made by the accused are triable by sessions court, has committed the case to the trial court and the same has been taken on file in Sessions Case No. 217/2010.