POONGOTHAI Vs. STATE

JUDGEMENT

(1.) THE present appeal is directed against the judgment of conviction and sentence passed against the appellant-first accused for the offence under Sections 498(A) and 302 r/w 34 IPC by the learned Additional District & Sessions Judge, Chengalpattu in S.C.No.291 of 1997 dated 19.3.2001, sentencing her to undergo rigorous imprisonment for two months and also to pay a fine of Rs.500/-, in default to undergo rigorous imprisonment for two weeks for the offence under Section 498(A) of IPC and to undergo imprisonment for life for the offence under Section 302 r/w 34 IPC ordered to run concurrently.

(2.) NO appeal has been preferred by the second accused against his conviction and sentence to undergo rigorous imprisonment for two months and also to pay a fine of Rs.500/-, in default to undergo rigorous imprisonment for two weeks for the offence under Section 498(A) IPC.

(3.) ON the next day i.e., on 20.2.97 around 9.00 a.m., when P.W.1 came outside the house to inform the matter to the neighbour, she saw some people running away stating that her daughter had committed suicide. When P.W.1 visited the place of occurrence, her daughter was taken to Kanchipuram Government Hospital. When P.W.1 visited the hospital, her daughter was lying unconscious and she saw the burn injuries on her face and chest. Thereafter, P.W.1 was informed by her daughter that A-1 had poured kerosene and set her on fire, as she insisted A-2 to take her to the house of P.W.1.