DOPPASANI SURIBABY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused is the appellant herein. The present Criminal Appeal came to be filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 challenging the judgment, dtd. 14/3/2014, in Sessions Case No.493 of 2012 on the file of the learned Additional District and Sessions Judge, West Godavari District, Kovvur.

(2.) Vide judgment, dtd. 14/3/2014, the learned Sessions Judge convicted the accused for the offence punishable under Sec. 302 I.P.C. and accordingly, sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000.00, in default of payment of fine, to undergo rigorous imprisonment for a period of one month.

(3.) The graveman of the charge against the accused is that on the midnight of 27/4/2009, the accused woke up and observed his wife i.e., Doppasani Rama Lakshmi (hereinafter, referred to as "the deceased") talking with an unknown male person. It is stated that on seeing the accused, the said person fled away. When questioned, his wife is said to have given evasive answers as a result of which, he caught hold of the neck of his wife and pushed her on to a cot, picked up an electrical aluminum cable wire having black insulation and tightened it around the neck leading to her death.