JOSEPH YEMMIGANOOR @ KADAKOTI Vs. STATE,

JUDGEMENT

(1.) Heard learned Advocate Pavithran A.V. for the appellant and Mr. Rivankar, the learned Public Prosecutor for the State, respondents.

(2.) Present Appeal is preferred against the judgment and order dated 13.06.2014 passed by the Additional Sessions Judge-1, FTC-1, South Goa at Margao in Sessions Case No. 28/2013, convicting the appellant under Section 302 of IPC and sentencing him to undergo imprisonment for life and to pay a fine of Rs.10,000/-.

(3.) Prosecutions case in short is that on 25.08.2013 at 14:30 hours in House No. 353(1), Varunapuri, Vasco-Da-Gama, the accused, who is the husband of the complainant, assaulted her with slaps and fist blows, threatened her of consequences and further poured hot water on her body with an intent to kill her, thereby causing severe burn injuries and thereafter on 01.09.2013, the complainant while undergoing treatment at GMC, Bambolim, succumbed to her injuries, therefore the accused committed an offence punishable under Section 302 of the Indian penal code (IPC).