MANGALA RAVI Vs. PUBLIC PROSECUTOR

JUDGEMENT

(1.) Heard Sri. M. Ravindra, learned Counsel appearing for the Appellant/Accused and Sri. S. Dushyanth Reddy, learned Additional Public Prosecutor, appearing for the State.

(2.) The Sole Accused in Sessions Case No. 94 of 2012 on the file of Principal Sessions Judge, Nellore, is the Appellant herein. He was tried for an offence punishable under Sec. 302 of Indian Penal Code ['I.P.C.'] for causing the death of his wife, by name, Mangala Thirupathamma ['Deceased'] by pouring kerosene and setting her on fire.

(3.) The facts, in issue, are as under: