KAMARAJ Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the Principal Sessions Division, Tiruvallur made in S.C.No.32 of 2006, whereby the sole accused/appellant stood charged under Sections 498-A and 302 IPC, tried and found guilty as per the charges and awarded life imprisonment and to pay a fine of Rs.1000/-, in default to undergo 6 months R.I. under Section 302 IPC and 3 years R.I. and to pay a fine of Rs.1000/-, in default to undergo 6 months R.I. under Section 498-A IPC and the sentences were ordered to run concurrently.

(2.) THE short facts necessary for the disposal of this appeal could be stated thus:

(3.) ADDED further the learned Senior Counsel that according to the prosecution, it was P.W.5 who took the deceased to the hospital immediately that even according to P.W.5, she informed him that it was herself who poured kerosene and set fire herself that she was admitted by P.W.14, the Doctor at about 12.00 noon and the accident register was marked as Ex.P.7 that from the contents in Ex.P.7 and the evidence of P.W.14, the Doctor, it would be quite clear that she was conscious and she has also given statement that it was herself who poured kerosene and set herself fire that there is no reason as to why she has given false version at the earliest and that if the versions given to P.W.5 and P.W.14 were taken to have been proved, then the prosecution had no case at all.