TOKALA BABU Vs. STATE OF A P

JUDGEMENT

(1.) Heard Ms. Sofia Begum, the learned counsel representing the appellant by way of legal aid and the learned Additional Public Prosecutor Sri Md. Osman Saheed.

(2.) This is a case where conviction was recorded as against the appellant/sole accused in S.C. No. 309 of 2000 on the file of the II Additional Sessions Judge, Adilabad, just on the strength of the extra judicial confession alleged to have been made by the accused to P.Ws. 1 and 2.

(3.) The Circle Inspector of Police, Nirmal filed a charge sheet against the accused alleging that on 6-4-2000 at about 10 p.m., the accused caused death of his wife by dousing her in kerosene and setting her on fire in the rented house owned by P.W. 4 at Nirmal.