SAMBANDAM AND ORS. Vs. STATE

JUDGEMENT

(1.) THE convictions and sentences dated 13th day of March 2007 passed in Sessions Case No. 204 of 2006 by the District and Sessions Court (Mahila Court), Cuddalore are being challenged in the present Criminal Appeal.

(2.) THE case of the prosecution is that due to previous animosity that existed in between the accused and deceased Vijaya, on 3.2.2003 at about 7.30 p.m. in Pillaiyar Koil Street, Sithirasurur Village, while the deceased has been in her house, all the accused have scolded her by using filthy words and also attempted to murder her and due to their overt acts, she doused kerosene and set fire on her person and thereby sustained burn injuries. On 9.2.2003 at about 4.30 p.m. she passed away. After occurrence on 3.2.2003, the husband of the deceased by name Ravanan as de facto complainant has given a complaint and the same has been registered by the concerned Sub Inspector of Police (P.W.13) in Crime No. 161 of 2003. The complaint given by the de facto complainant has been marked as Ex.P.1.

(3.) THE Judicial Magistrate No. 1, Cuddalore, after considering the facts that the offences alleged to have been committed by the accused are triable by Sessions Court, has committed the case to the Court of Sessions, Cuddalore Division and the same has been taken on file in Sessions Case No. 204 of 2006 and thereafter made over to the trial court.