VENDARAJA Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the Judgment dtd. 18/12/2021 made in S.C.No.73 of 2016 on the file of the Fast Track Mahila Court, Virudhunagar District, Srivilliputhur. By the impugned Judgment, the appellant was found guilty of the offences under Ss. 302 of IPC & 498 A of IPC. The sentence particulars are as follows:-

(2.) The case of the prosecution is as follows:-

(3.) The learned counsel appearing for the appellant reiterated all the contentions set out in the memorandum of grounds of appeal and submitted that the impugned Judgment has to be set aside. He strongly contended that the prosecution failed to prove the charges against the appellant beyond reasonable doubt. He also added that the prosecution witnesses had motive to depose falsely. The learned counsel also added that during the occurrence time, the accused was working elsewhere and this has been proved by examining D.W.2. The case of the appellant is that he had nothing to do with the occurrence. He would contend that his wife committed self immolation and died as a result and it is not a case of murder. He called upon this Court to set aside the impugned Judgment.