VILVAMANI Vs. STATE

JUDGEMENT

(1.) THIS Criminal Revision is directed as against the judgment of the learned Principal Sessions Judge at Vellore in C. A. No. 58 of 1994 dated 30. 4. 1997 confirming the conviction andsentence passed by the learned assistant Sessions Judge at Vellore in S. G. No. 215 of 1993 dated 30. 6. 1994, convicting the Revision Petitioner/accused for an offence under Section 326 of i. P. C. and sentencing him to undergo RI for 5 years for the offence under section 326ofi. P. C.

(2.) IT is the case of the prosecution that the petitioner/accusedon 12. 12. 1991 at about 9. 00 P. M. at Netterivillage in the house ofthe petitioner/accused with the intention of committing the murder of his wife viz. , P. W. 1 Lakshmi, pulled his wife Lakshmi into the house and poured kerosene on her and lit fire on her from the chimini light and caused 60% burn injuries to her and thereby the Revision Petitioner/accused committed an offence punishable under Section 307 of I. P. C.

(3.) AFTER hearing the learned counsel for the Revision petitioner as well as the learned Government Advocate for the learned Public prosecutor appearing on behalf of the State, the point that arises for determination in this Criminal Revision Petition as well as the Criminal Miscellaneous petitions is that as to whether the prosecution has proved its case beyond reasonable doubt and if so, what is the sentence to be imposed on the Revision petitioner/accused.