KOTTU SUBRAHMANYAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Sole accused in Sessions Case No.210 of 2012 on the file of the learned VII Additional District and Sessions Judge, Gudur, S.P.S.R. Nellore District is the appellant herein. He was tried for the offences punishable under Ss. 498-A, 302 and 201 I.P.C.

(2.) Vide judgment, dtd. 12/5/2016, the learned Sessions Judge convicted the accused for the offences punishable under Ss. 498-A, 302 and 201 I.P.C., and accordingly, sentenced him to suffer rigorous imprisonment for life and to pay fine of Rs.1,000.00, in default of payment of fine, to suffer simple imprisonment for a period of six months for the offence punishable under Sec. 302 I.P.C.; to suffer rigorous imprisonment for a period of three years and to pay fine of Rs.500.00, in default of payment of fine, to suffer simple imprisonment for a period of three months for the offence punishable under Sec. 201 I.P.C.; and to suffer rigorous imprisonment for a period of three years and to pay fine of Rs.500.00, in default of payment of fine, to suffer simple imprisonment for a period of three months for the offence punishable under Sec. 498-A I.P.C. The substantive sentences were directed to run concurrently.

(3.) The graveman of the charge against the accused is that in the early hours of 15/1/2012, the accused caused the death of one Kottu Madhumanjari (hereinafter, referred to as "deceased No.1") by throttling her to death and Kottu Isha Madhumani (hereinafter, referred to as "deceased No.2"), who is his daughter, by hitting her face against the cot and subsequently, setting fire to their bodies.