S ARULMARIYANATHAN Vs. STATE

JUDGEMENT

(1.) THIS appeal arises out of the verdict of conviction in SC No. 36/ 2007convicting the appellant accused under section 302 IPC for committing murder of his daughter Vinolia by pouring kerosene and set fire on her and imposing Life Imprisonment and imposing fine of Rs. 10,000.

(2.) BRIEFLY stated case of prosecution is as follows: pw1 Joculin is the wife of accused arulmariyanathan. PW2 Sebastian and PW3-Edwin Raj are their children. Deceased Vinolia is eldest daughter of accused and PW1 and they were living in Door No. 2/5, Pinnai Marathu pillaiyar Kovil Street, East kabisthanlam village.

(3.) ON 25. 7. 2006 at about 4. 00 p. m. accused beat his wife PW1 demanding money from her and PW1 went away from the house and came back at 11. 00 p. m. Doubting her fidelity, accused asked her not to sleep in the house by pouring water over her. Alarmed by the incident, PWs 2 and 3 and deceased Vinolia woke up and at that time, accused brought MO1 kerosene cane and poured kerosene over his daughter vinolia and threw lighted match stick and thereby set her on fire. Vinolia sustained serious burnt injuries on her legs, hands and face. Immediately, she was taken to Government Headquarters hospital at kumbakonam.