PALANISAMY Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.312 of 2011 on the file of the learned Additional District and Sessions Judge, (Fast track Court No.V), Coimbatore at Tiruppur. He stood charged for offence under Section 302 I.P.C. By judgment dated 30.12.2011, the trial Court convicted him for offence under Section 302 I.P.C., and sentenced him to undergo imprisonment for life and no fine amount was 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.) The occurrence was not witnessed by anybody. P.Ws.1 to 3 are the father, mother and brother respectively of the deceased. They are the residents of Mandiripalayam Village. On receiving information, P.Ws.1 to 3 went to the house of the deceased and took her and admitted her in the Palladam Government Hospital. P.W.6 - Dr.Chandira examined the deceased at Palladam Government Hospital at 12.45 pm on 17.04.2009. The deceased told the Doctor (P.W.6) that her husband poured kerosene and set fire on her. P.W.6 admitted her in the hospital and gave treatment.