SYED HUSSAIN KHALEELULLA Vs. STATE OF A P

JUDGEMENT

(1.) The sole accused in Sessions Case No. 558/1997, which was decided by the learned Sessions Judge, Ananthapur, is the appellant herein. He was tried for an offence punishable under Section 302 IPC. On evidence, the learned Sessions Judge found him guilty of the said offence and, therefore, proceeded to convict and sentence him to suffer imprisonment for life.

(2.) The gravamen of the charge against the accused was that on 15-3-1997 at about 5.30 p.m., in the house bearing No. 8/721-5, Indira Nagar in Tadipatri, he caused the death of his wife Syed Noor Jahanby pouring kerosene on her and setting her on fire.

(3.) The prosecution story can be briefly narrated as follows: The deceased was the wife of the accused. Their marriage was performed ten years prior to the incident. They were blessed with two children. They were residing at Tadipatri. Since March 1996, the accused was suspecting the fidelity of his wife and, therefore, he was abusing her.