SHAHUL HAMEED Vs. STATE

JUDGEMENT

(1.) THE appellant-Shahul Hameed is the sole accused in Sessions Case No.258 of 2007 on the file of Additional District and Sessions Judge, Fast Track Court-V, Chennai and he has preferred this appeal challenging the conviction and sentence imposed on him for the offence under Section 302 IPC. For the sake of convenience, in this Judgment, the appellant will be referred to as accused.

(2.) CHARGE under Section 302 IPC was framed against the accused on the allegation that during the occurrence, he poured kerosene on Selvameri and set fire, resulting in her death. The learned Additional Sessions Judge found the accused guilty of the offence under Section 302 IPC and convicted and sentenced him to undergo life imprisonment and also to pay a fine of Rs.1000/-, in default, to undergo Rigorous Imprisonment for six months.

(3.) THE accused was questioned under Section 313 Cr.P.C and he denied complicity and he examined himself as D.W.1 and his first wife Mumtaj as D.W.2 on his side.