YADAGIRI Vs. STATE OF A P

JUDGEMENT

(1.) THE sole accused in S. C. No. 18 of 1990, on the file of the III Addl. Metropolitan Sessions Judge, Hyderabad, is the appellant. Having been aggrieved by his conviction for the offence under Section 302 of the Indian Penal Code and the sentence of imprisonment for life, imposed against him by the learned III Additional Metropolitan Sessions Judge, Hyderabad, by his judgment dated 23rd September, 1991, the accused has preferred this appeal.

(2.) THE case of the prosecution, in brief, is as follows:-- Narasamma, hereinafter referred to, for short, as 'the deceased', is the wife of the accused. Their marriage was performed on 22. 4. 1988 and after the marriage they used to live at Ranga Nagar for some time. Subsequently the accused was appointed by one G. Srinivas Raju to work in his grape garden at Hakeempet. So the accused and his wife, the deceased, started residing in the grape garden and used to visit their house at Ranga Nagar now and then.

(3.) TWENTY days prior to 5-8-1989, the accused and the deceased came to Ranga Nagar and stayed with the mother of the accused. The accused was pressing the deceased to accompany him to Hakeempet, and in that connection they started quarrelling daily.