SYED FAYAZ, ANANTHAPUR DIST. Vs. P. P. , HYD

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) The present appeal came to be filed challenging the conviction and sentence dtd. 9/7/2015 passed in S.C.No.477 of 2014 on the file of the Court of learned Family Court - cum - Additional Sessions Judge, Ananthapuramu, wherein and whereunder the sole accused, who was tried for an offence punishable under Sec. 302 I.P.C., for causing the death of one Shaheen Taj (hereinafter, referred to as "the deceased") on the 22/1/2013 by throttling her neck. Vide judgment, dtd. 9/7/2015 , the learned Additional Sessions Judge convicted the accused for the offence punishable under Sec. 302 I.P.C. and 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 simple imprisonment for a period of six months. Challenging the conviction and sentence imposed by the learned Additional Sessions Judge, the sole accused preferred this Criminal Appeal under Sec. 374 Cr.P.C.

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