AMEERJOHN Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction passed by the Additional District Sessions Judge, Fast Track Court No.I, Coimbaore made in S.C.No,39/2007 convicting and sentencing the accused u/s. 302 I.P.C to undergo life imprisonment along with a fine of Rs.1000/- and in default to undergo simple imprisonment for three months.

(2.) THE facts which are necessary for the disposal of the appeal are as follows: THE victim was the wife of the accused. Accused used to drink alcohol and had quarrel with his wife Shakila Banu. On 20.06.2006, at about 01.00 a.m the accused, suspecting the fidelity of his wife had poured kerosene on the person of his wife and lit fire after accusing her fidelity. Due to the said liting of fire by the accused, the victim Shakila Banu had sustained serious burn injuries on her body and she was immediately admitted to the Government Hospital, Coimbatore. THEre, she succumbed to the burn injuries sustained by her, on 26.06.2006 by 10.40 a.m and thereby the accused became punishable u/s. 302 I.P.C.

(3.) THE Trial court had appraised the evidence adduced on the side of the prosecution and defence and ended the case in convicting the accused u/s. 302 I.P.C and imposed a sentence of life imprisonment and a fine of Rs.1000/- and in default to undergo 3 months simple imprisonment.