VIJI ALIAS VIJAYAKUMARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE accused, who was convicted for an offence punishable under Section 302 of the Indian Penal Code and sentenced to undergo life imprisonment and to pay a fine of Rs. 5,000/-, in default, to undergo six months rigorous imprisonment, moves the present appeal.

(2.) THE charge as against the accused is that on 23. 1. 2002 at about 5. 00 P. M. , the accused, who is none other than the wife of the deceased Parthasarathy, poured kerosene over him when her husband was sleeping on account of previous quarrel between the husband and wife and set fire to him with an intention to cause his death and thereby she committed an offence punishable under Section 302 of the Indian Penal Code.

(3.) A brief text of the case of the prosecution is as follows:-Prakash, PW. 1 is a neighbour, who reside near the house of the accused and the deceased. Mary, PW. 6 is the sister of the deceased, who also reside in the very same location.