(1.) This is a most cruel and unfortunate burning case, in which the appellant/ husband set fire to his wife Thangam and caused her death, merely for the reason that she gave birth to only female children and not, male children. The facts of the case and the manner of occurrence really cause ripples in the pool of the conscience of this Court. Nothing could be more barbarous, nothing could be more heinous than this sort of crime.
(2.) In Sessions Case No.71 of 1985 on the file of learned Sessions Judge, Kanniyakumari Division, Nagercoil, the appellant was charged for the offence under Section 302,1.P.C., on the allegation that on 27-8-1985 at about 6.00 p.m. at the house of the appellant in Therkurichi Village, the appellant poured kerosene over his wife, lighted the match and threw it on her and set her ablaze, due to which she died on 30-8-1985 at 10.30 a.m. at the Government Headquarters Hospital, Nagercoil.
(3.) After elaborate trial the learned trial Judge convicted the appellant for the offence under Section 302, I.P.C. and sentenced him to undergo for life imprisonment. The prosecution examined 16 witnesses filed 16 exhibits and marked 4 material objects.
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