MOHAN Vs. THE STATE, REPRESENTED BY THE INSPECTOR OF POLICE, B9 SARAVANAMPATTI POLICE STATION, COIMBATORE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.123/2014 on the file of the learned Mahila Sessions Judge, Coimbatore. He stood charged for offence under Sec. 302 I.P.C. By judgment dated 23.02.2015, the trial Court convicted him for offence under Sec. 302 I.P.C., and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000.00 in default to undergo simple imprisonment for six months. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

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

(3.) P.W.9- Dr. Sekar, examined the deceased while she was admitted in the hospital. He found the deceased in a conscious state of mind. She told the Doctor that while she was at her home at 9.00 pm on 16.09.2013, her husband poured kerosene and set fire on her. P.W.9 entered the same in an accident register. He further recorded that the deceased was brought to the hospital by her mother (P.W.1). On getting information from the hospital, P.W.8, the then Sub Inspector of Police, B.5 Singanallur Police Station, went to the hospital and recorded the statement of the deceased. On returning to the Police Station, she registered a case in Crime No.1496/2013 for offence under Sec. 307 I.P.C. Ex.P.1 is the said statement of the deceased and Ex.P.10 is the F.I.R.