VEERAN Vs. STATE

JUDGEMENT

(1.) The appeal arises out of the conviction and sentence passed by the learned Sessions Judge, Mahila Court, Cuddalore in SC.No.240 of 2015. The appellant / accused Veeran is charged by the Inspector of Police Virudhachalam police station, in Crime No.560 of 2015 for the offences punishable under Sections 307, 302 (2 counts) IPC,in that on 06.07.2015, at about 09.40 pm, the accused poured kerosene on his wife Deivanai (since deceased), his minor daughter Sabita (since deceased) and his minor son Dinesh in his residence at Thoravallur and set his wife and daughter on fire. Dinesh, his son had fled the scene sensing danger after kerosene was poured on him. Both of them were rushed to the Government Hospital, Vridhachalam in 108 Ambulance from where they were referred to JIPMER Hospital, Pondicherry, for further treatment. However, Deivanai succumbed to burn injuries on 12.07.2015, at 10.45 am and Sabita on 14.07.2015, at 10.45 pm.

(2.) In order to establish the guilt of the accused, the prosecution examined 12 witnesses and adduced Ex.P1 to Ex.P21. MO1 to MO9 were also marked. The chemical analysis report of MO1 to MO9 were marked as Ex.C1.

(3.) The case of the prosecution as could be discerned from the oral and documentary evidence is as follows.