KODADI SRINIVASA LINGAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This appeal, by special leave, is against the judgment and order dated 23rd October; 2000 of the High Court of andhra Pradesh, passed in criminal appeal no. 494/1999, confirming the conviction and sentence of the appellant passed by the sessions judge, Warangal in sessions case no. 471 of 1995 under section 498a and 302 IPC.

(3.) The order passed by the High Court, in our view, does not call for interference as the High Court has rightly relied upon the evidence of the PW-1 and PW-3 who are the parents of the deceased, who have stated before the court that as soon as they reached the hospital they found the deceased with burn injuries and with regard to the incident on inquiry, their daughter told them that accused 1 and 2 poured kerosene on her and set her on fire. In our view, there is no reason pointed out either in the cross-examination of the witness or at the time of hearing that their evidence was, in any way, unreliable. The trial court as well as the High Court after appreciating the evidence has also recorded the finding that the accused were guilty for the offence punishable under section 498a of the IPC. The suggestion made to these witnesses was limited to the extent that it was not true to say that the deceased did not tell them that A-1 and a-2 poured kerosene over the deceased and set her on fire. It was also suggested that it was not true that she informed them that she received burn injuries as she attempted to commit suicide in order to threaten A-1 and A-2 as they insisted to take her to Ellandu where her parents-in-laws resided. Considering this aspect, in our view, there is no substance in this appeal.