S. RIYAKATH BASHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard and perused the record.

(2.) The present appeal came to be filed against the Judgment dtd. 20/8/2013 in S.C.No. 251 of 2013 on the file of the Court of the Additional Sessions Judge, Hindupur, Anantapur District, whereby the sole accused was convicted and sentenced to undergo rigorous imprisonment for life and also to pay the fine of Rs.2,000.00 for the offence under Sec. 302 of Indian Penal Code (in short, 'I.P.C').

(3.) The facts in brief are that the deceased is Junior Paternal Aunt of PW-1 and wife of accused. Smt. Nasima is the mother of the deceased. One Jabbar Basha, who is junior paternal uncle of PW-1 had three sons. The accused is the second son. About 5 years prior to the incident, the accused married the deceased, who belongs to Nallamada Village in Anantapur District. After marriage both of them left from Penukonda. Accused used to eakout his livelihood by selling flower and fruit plants in Nallamada Village. Later both of them came to Penukonda. When PW-1 questioned about their shifting to Penukonda, the accused replied stating that if they continue to this at Nallamada Village, the deceased may get addicted to bad vices and as such they came down to Penukonda. As their house was under repair, the accused and deceased were asked to stay in the house of PW-1.