HARIJANA ANANTHA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Sole accused in Sessions Case No. 123 of 2013 on the file of Additional Sessions Judge, Hindupur, is the appellant herein.

(2.) The gravamen of the charge against the accused is that, the accused being the husband of Bhagya Lakshmi ['Deceased'], used to harass her and on 20/12/2012 caused her death by pouring kerosene and setting her on fire.

(3.) The facts, as uncovered from the evidence of the prosecution witnesses, are as under: