RAMESH Vs. STATE

JUDGEMENT

(1.) APPEAL under Section 374(2) of the Code of Criminal Procedure, 1973 against the Judgment dated 09.02.2007 made in S.C.No.13/2006 on the file of the Prl. Sessions Judge, This appeal arises out of the judgment in S.C.No.13/2006 on the file of Principal Sessions Judge convicting appellant/accused U/s.304 Part (I) IPC and sentencing him to undergo life imprisonment and to pay a fine of Rs.1000/-.

(2.) BRIEF facts which led to the conviction of the appellant/acused are as follows:-

(3.) PW19 examined the deceased injured Kavitha. Ex.P28 is the Accident register of Kavitha. On information Pws1 and 2 mother and brother of Kavitha went to hospital and found Kavitha with burns all over from her body.