ELUMALAI Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this Criminal Appeal is to the conviction and sentence dated 30.06.2015 passed in Sessions Case No. 179 of 2014 by the District and Sessions Court, Fast Track Mahila Court, Krishnagiri.

(2.) THE case of the prosecution is that the deceased Regina has already been given in marriage to one Ravi and subsequently deserted him and after some time, the deceased has married the accused by name Elumalai. The accused has very often used to demand money without doing any work and finally he directed the deceased to get money from Self Help Group. Since the deceased refused to concede the demand made by the accused, the accused has made remark towards the deceased "to die" and due to overtacts of the accused, on 01.08.2009, at about 4.30 p.m., in the house of the accused, the deceased has poured kerosene on her person and set fire on her and immediately after occurrence, she has been admitted in Government Hospital, Krishnagiri, wherein, she has given a statement and the same has been registered in Crime No. 307/2009 and after some time, she has passed away. The statement alleged to have been given by the deceased has been marked as Ex. P. 2.

(3.) THE Judicial Magistrate, Pochampalli, after considering the facts that the offences alleged to have been committed by the accused is triable by sessions court, has committed the case to the trial court and the same has been taken on file in Sessions Case No. 179/2014.