VISWANATHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE appellants are A1 and A3. Originally there were three accused. Since A2-Ravi died, A1 and A3 were tried and convicted and sentenced to undergo one year rigorous imprisonment and also to pay a fine of Rs.1,000/- each, in default to undergo simple imprisonment for two months for the offence under Section 342 IPC and to undergo life imprisonment and also to pay a fine of Rs.5,000/- each, in default to undergo simple imprisonment for six months for the offence under Section 302 read with 34 IPC. Challenging the same, the appellants have filed the above appeal.

(2.) THE relevant facts which are necessary for the disposal of the appeal are as follows :-

(3.) WHILE going through these three documents, we could find that there is consistency. There is no vital difference with reference to the material particulars. But, it has to be noted that PW1, who was examined as eye-witness, did not support the prosecution. On the other hand, even in the chief-examination, he said that the deceased himself poured kerosene and set himself on fire. Further, that is the reason, he was treated as hostile.