VELMURUGAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Originally, the appellant/accused was convicted for the offences u/s.498(A), 302 IPC and was sentenced as follows:-

(2.) The brief facts of the prosecution in nutshell is as follows:

(3.) The accused was put on trial. In order to establish the case, the prosecution examined P.Ws.1 to 14 and marked Exs.P.1 to 17 and M.O.1. After the examination of prosecution witnesses the accused was questioned under Section 313 Cr.P.C. with regard to the incriminating circumstances for which he denied the complicity. On the side of the accused, the medical officer attached to the Kallakurichi Government Hospital was examined as D.W.1. He deposed that on 09.10.2011 at about 8.20 a.m., the deceased was brought to the hospital and she was conscious and she has stated that she accidentally got fire while cooking. D.W.1 has noted 40% of burn injuries and referred the deceased to the Government Hospital, Salem, in respect of which he issued Ex.D.1 Accident Register. Originally the appellant/A1, his aunt (A2) and her daughter-in-law (A3) were charged for various offences. However, the trial Court on appreciation of evidence, found guilty of A1/appellant alone. Aggrieved against the same, the present appeal came to be filed by the appellant.