THANGARAJ Vs. STATE

JUDGEMENT

(1.) THE sole accused, Thangaraj, has come forward with this appeal challenging the judgment of conviction and sentence dated 03.02.2006 passed by the learned Principal Sessions Judge, Salem, made in S.C.No.265 of 2005 convicting the appellant for the offence under Section 302 IPC and sentencing him to undergo imprisonment for life and also imposing a fine Rs.1,000/-, in default, to undergo rigorous imprisonment for six months.

(2.) THE occurrence in this case is shown to have taken place on 22.02.2003 at about 10.00 a.m. at the house of the deceased, Sulohana, wherein the accused was said to have poured kerosene on her face and set fire on her resulting the death of the deceased on 09.04.2003 at about 1.15 p.m.

(3.) WHEN the accused was questioned under Section 313 Cr.P.C. in respect of the incriminating circumstances appearing against him, he has come forward with the version of total denial and stated that he has been falsely implicated in the case.