SHANMUGAM Vs. STATE

JUDGEMENT

(1.) THE appellant Shanmugam challenges the judgment in S.C. No. 34 of 1987 on the file of Sessions Judge, Thanjavur, convicting him for the offence under Section 302, Indian Penal Code and sentencing him to undergo life imprisonment, in this appeal.

(2.) THE indictment is that on 20.12.1986 at about 6:00 p.m., the appellant set fire to the body of the victim, his wife Tamilselvi, aged about 26 years, after pouring kerosene over her, resulting in her death at about 4:00 p.m. on 21.12.1986 at Peravoorani Government Hospital. The brief facts are as follows :

(3.) TIP of the nose 1 cm. burnt of size 1 x Vi cm.