GUNNAPU LAKSHMANARAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Aggrieved by the judgment dated 28.12.2012 in Sessions Case No.102/2012 passed by the learned Principal Sessions Judge, West Godavari Division at Eluru convicting the accused for the offences under Sections 498-A and 302 IPC and sentencing him to suffer imprisonment for life and to pay a fine of Rs.200/- for the offence under Section 302 IPC and further sentencing him to suffer rigorous imprisonment for one year and to pay a fine of Rs.100/- for the offence under Section 498-A IPC, this Criminal Appeal is filed by the sole appellant/accused.

(2.) The facts in brief, which lead to file this Criminal Appeal, can be stated succinctly thus:

(3.) In the grounds of appeal, the judgment of the trial Court was severely criticized on the plea that without there being any direct eyewitness watching the accused pouring kerosene and setting the deceased ablaze, the trial Court, going by circumstantial evidence, wrongly convicted the accused.