VADDY VENKATAPPA Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Appeal, under Section 374(2) of the Code of Criminal Procedure, is filed questioning the conviction and sentence imposed against the appellant herein, by judgment dated 14.08.2007 passed in S.C. No. 589 of 2003 on the file of the Court of the VI Additional Sessions Judge (Fast Track Court), Vikarabad, Ranga Reddy District. The case of the prosecution, in brief, is as follows:

(2.) That the appellant is the husband of the deceased Balamani, and their marriage took place about eight years prior to the incident, and they were blessed with a daughter. That one year after their marriage, the appellant got married again to one Narsamma, who is the resident of Dasthagiripet Village of Tandur. Thereupon, disputes arose between Balamani and the appellant, and Balamani started living with her parents at Vikarabad and used to visit the appellant at Saipur village now and then and stay with him for some days.

(3.) On the evening of 04.02.2003, Balamani went to her husband and on the next day morning i.e. on 05.02.2003, a quarrel took place between her and the appellant and Narsamma regarding a house property. On the same day, at about 09.30 p.m., both the appellant and Narsamma, with an intention to kill Balamani, poured kerosene on her and set her fire, due to which she sustained burn injuries. She was immediately shifted to Government Civil Hospital, Tandur, for treatment, and while undergoing treatment there, she succumbed to the injuries on 13.02.2003.