MATHIVANAN Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 10.10.2003 passed in Sessions Case No.105 of 2003 by the Additional District and Sessions Court (Fast Track Court No.3), Namakkal are being challenged in the present Criminal Appeal.

(2.) The nubble of the case of the prosecution is that the accused is the husband of the deceased Sumathi and both of them have lived in Nallipalayam Village, Namakkal Taluk. On 19.10.2002 the accused has hurled invectives against the accused and due to overtacts of the accused, on the same day at about 6.30 a.m, the deceased has doused kerosene on her person and set fire on her. The deceased has had instantaneous death. After occurrence, a neighbour by name Subramani, as defacto complainant, has given the complaint in question and the same has been registered in Crime No.1399 of 2002. The complaint given by the defacto complainant has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigating Officer (P.W.11) has taken up investigation, examined connected witnesses and also made arrangements to conduct necropsy on the body of the deceased and accordingly, the Doctor by name Ramasamy, viz., P.W.8 has conducted autopsy and he found the following external and internal injuries: