MANIAN AND ORS. Vs. STATE

JUDGEMENT

(1.) The convictions and sentences dated 4th day of March, 2008 passed in Sessions Case No. 271 of 2006 by the District and Sessions, Magalir Neethimandram, Coimbatore are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that the first accused is the husband of elder sister of one Gopalakrishnan, who is none other than the husband of the victim by name Baby. The second accused is a close relative. The said Baby and Gopalakrishnan have loved each other and their marriage has been performed on 31.5.2000. After marriage, both the accused have caused torture to the said Baby and on 12.11.2004, the second accused has doused Kerosene on the person of the said Baby and the first accused has set fire on her. After occurrence, the father of the said Baby by name Venkatachalam, as defacto complainant, has given a complaint and the same has been registered in Crime No. 198 of 2004.

(3.) On receipt of complaint, the Investigating Officer, viz., P.W. 7, has taken up investigation, examined connected witnesses and after completing investigation, laid a final report on the file of Judicial Magistrate No. 1, Udumalpet and the same has been taken on file in P.R.C. No. 14 of 2005.