KANAGARAJ Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.144 of 2009 on the file of the learned Judge, Mahila Court, Cuddalore. He stood charged for offences under Sections 294(b) & 302 I.P.C. By judgment dated 18.02.2010, the trial Court acquitted the accused from the charge under Section 294(b) I.P.C., and convicted him for offence under Section 302 I.P.C., and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/- (default sentence was not imposed). Challenging the said conviction and sentence, the accused/appellant is before this Court with this Criminal Appeal.

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

(3.) P.W.1 and the other neighbours rushed to her rescue, they extinguished the fire and immediately took her to the hospital at Cuddalore from where, she was referred to the Indira Gandhi Government General Hospital, Puducherry, where she was admitted as inpatient.