GAJULA MALLIKARJUNA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused, in Sessions Case No.160 of 2012 on the file of learned X Additional District and Sessions Judge, Gurazala, is the appellant herein. He was tried for an offence punishable under Sec. 302 Indian Penal Code, 1860 [for short, "I.P.C."] for causing the death of Gajula Sri Devi, by pouring kerosene and setting her fire.

(2.) Vide Judgment, dtd. 9/7/2014, the learned Sessions Judge convicted the accused for the offence punishable punishable under Sec. 302 I.P.C. and sentenced him to suffer Imprisonment for Life and to pay a fine of Rs.100.00 in default, to suffer Simple Imprisonment for three months. Assailing the said conviction and sentence, the present appeal came to be filed.

(3.) P.Ws.1 and 2 are the parents of the deceased. P.W.3 a resident of the said area was running a small shop by the side of the hotel of P.Ws.1 and 2. The deceased was given in marriage to one Srinivasa Rao. They were blessed with two children. Disputes arose between the deceased and her husband Srinivasa Rao, as such she left her husband and two children and came to the house of P.W.1. Later, she developed acquaintance with the accused and eloped with the accused to Tirupati, where they got married. After returning to Nagarjuna Sagar, the accused took his wife to his house and started living there with his first wife and children. P.W.1 used to visit the said house now and then to find out the welfare of her daughter.