SELVAN Vs. STATE

JUDGEMENT

(1.) SELVAN, the appellant herein was convicted for the offence under sections 302 and 436 IPC for having caused death of his wife by setting fire on her and caused damage to the hut.

(2.) BRIEF facts leading to the conviction are as follows:-

(3.) THUS, it is clear that in the first two earlier documents recorded by PW11 and PW9 at 1.30 am and 3.30 am, the deceased did not choose to implicate any person. Only in the last document viz., Ex.P1 recorded by PW17 at about 8.30 am on 20.2.2000, she entertained suspicion on the involvement of her husband and mother in law. As such, there is no specific evidence as against the accused.