JUDGEMENT
M.Thanikachalam, J. -
(1.)The accused in S.C.No.56/94 on the file of the Sessions Judge, Nagapattinam, who stand convicted for the offence under Sections 302 I.P.C. and 498-A I.P.C., are the appellants.
(2.)The Deputy Superintendent of Police, Nagapattinam, filed a final report before the Sessions Judge, seeking appropriate punishment against the accused under Sections 302 and 498-A I.P.C., alleging that the accused being the son and mother, with an intention to commit murder of the wife of the first accused, by name Kundhavai, on her failure to meet out the unlawful demand of dowry, causing cruelty, committed murder of Kundhavai, on 20.4.1993 at about 8.00 p.m., in their house, by pouring kerosene over her and setting fire and therefore, they should be dealt with accordingly. The learned trial Judge upon perusing the documents, framed charges against both the accused under Section 302 I.P.C. as well as Section 498-A I.P.C. Both the accused, disputing the allegations in the final report, had denied the charges.
(3.)The prosecution, in order to expose the guilt of the accused and to bring home the guilt of the son and mother, had marched in 14 witnesses, seeking aid from 18 documents, as well as 10 material objects.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.