CHUKKA KANTHA RAO Vs. PUBLIC PROSECUTOR

JUDGEMENT

(1.) Sole accused in Sessions Case No.261 of 2015 on the file of the IV Additional District and Sessions Judge, Nellore, is the appellant herein. He was tried for the offences punishable under Ss. 302 and 201 of Indian Penal Code, 1860 [for short "I.P.C."] for causing the death of his wife by name Devi after taking her near Seven Lakes on Narasimkonda Divine Centre, Nellore.

(2.) Vide judgment dtd. 1/7/2016, the learned Sessions Judge found the accused guilty for the offence punishable under Sec. 302 I.P.C and sentenced him to undergo life imprisonment and to pay fine of Rs.500.00, in default to suffer simple imprisonment for a period of six months. He was also found guilty for the offence punishable under Sec. 201 I.P.C and sentenced to undergo rigours imprisonment for a period of three years and to pay fine of Rs.100.00 in default to suffer simple imprisonment for a period of three months for the offence punishable under Sec. 201 I.P.C. The substantial sentences were directed to run concurrently.

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