VATAMBETI RAMESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri G.Vijaya Saradhi, learned counsel for the appellant and Sri S.Dushyanth Reddy, learned Assistant Public Prosecutor for the State.

(2.) Sole accused in Sessions Case No.205 of 2013 on the file of the Court of Special Sessions Judge-cum-IV Additional District and Sessions Judge, Chittoor at Tirupati, is the appellant herein. He was tried for the offences punishable under Ss. 498-A, 302 and 201 of the Indian Penal Code, 1860 [For short 'I.P.C'.] for causing the death of his wife Sandhya by subjecting her to cruelty on 25/10/2012 at Kothapalemmitta village, Srikalahasti Mandal.

(3.) Vide Judgment, dtd. 21/10/2015, the learned Sessions Judge, while acquitting the accused under Sec. 498-A of I.P.C, convicted him for the offences punishable under Sec. 302 and 201 I.P.C. Accordingly, he was sentenced to suffer imprisonment for life for the offence punishable under Sec. 302 I.P.C and also sentenced him to suffer rigorous imprisonment for a period of seven years for the offence punishable under Sec. 201 I.P.C. The substantive sentences were directed to run concurrently.