YERRA VEERA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri C. Praveen Kumar, counsel representing the appellants and Sri Mohd. Osman Saheed, Additional Public Prosecutor.

(2.) The appellant/accused-Yerra Veera lakshmi, W/o Venkateswara Rao preferred this appeal as against the judgment dated 30.3.1999 in Sessions Case No.40 of 1995 on the file of the Sessions Judge, West Godavari, Eluru.

(3.) The appellant, sole accused was charged with an offence punishable under Section 302 IPC for causing the death of her husband by pouring boiled castor oil mixed with edible oil, while he was asleep, with an intention to kill him.