NAVANEETHAM Vs. STATE

JUDGEMENT

(1.) Challenging the conviction and sentence made in S.C. No. 292 of 2012 dated 07.11.2013 passed by the learned V Additional District Judge, Coimbatore, this criminal appeal has been preferred by the accused as appellant.

(2.) The parents of the deceased Shanmugapriya obtained loan from the accused and others. When the victim and her grand mother Ranganayagi (PW2) were in the house at about 7.30 p.m on 10.05.2010, the accused came and demanded the repayment of the loan given by him. At that time, mother of the deceased Murugeswari was not in the house. The accused abused and asked repayment by sending the victim girl to some one and get money. Affected by the abusive words of the accused, the deceased poured kerosene and set fire and succumbed to the injuries. P.W.1, mother of the deceased on her return, found her daughter dead due to burn injuries inside the house. She went to the police station and lodged complaint, Ex.P.1. P.W.10, the Special Sub-Inspector of Police of Singanallur police station registered the case in Cr. No. 655 of 2010 and the FIR was marked as Ex.P.10. P.W.12, the Inspector of Police took up the investigation, went to the spot prepared observation mahazar and examined the witnesses. He sent the dead body to the hospital for postmortem. P.W.6, Dr. S. Muthiah conducted postmortem and found the following injuries :

(3.) The Investigating Officer continued the investigation, examined the witnesses and recorded their statements and laid charge sheet.