C. RAVICHANDRAN Vs. STATE, REP BY THE DEPUTY SUPERINTENDENT OF POLICE, PERAMBALUR, PASALUR POLICE STATION, CR.NO. 256/2000

JUDGEMENT

(1.) This Appeal has been directed against the judgment in S.C. No. 39 of 2001 on the file of the Additional District & Sessions Judge, (FTC), Ariyalur. There were three accused charged under Sec. 304-B, Penal Code before the Trial Court. A2 & A3, the mother and sister of A1, respectively were acquitted by the Trial Court on the ground that the charge against them has not been proved beyond any reasonable doubt. The learned Trial Judge has convicted A1 under Sec. 304-B, Penal Code and sentenced to undergo seven years' RI under Sec. 304-B, IPC, which necessitated A1 to prefer this Appeal.

(2.) According to the prosecution, the victim girl, who is none other than the wife of A1, has poured kerosine on her and set fire to her at 7.30 p.m on 27.8.2000, due to the demand of dowry by A1 to A3. On appearance of the accused the learned Trial Judge after furnishing the copies to them under Sec. 207, Crimial P.C. had framed the charge under Sec. 304-B, Penal Code and when questioned the accused pleaded not guilty.

(3.) Before the Trial Court, on the side of the prosecution P.W.1 to P.W.12 were examined and Ex.P.1 to Ex.P.13 were marked. No material objects were marked before the Trial Court. On the side of the accused neither oral evidence nor documentary evidence was let in.