ALETI CHANDRAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) THIS appeal under Section 374(2) of Cr.P.C. is filed by the sole accused in S.C. No. 108 of 2009 on the file of the III Additional Sessions Judge, Karimnagar. The accused was tried for the offences of subjecting his wife to harassment, punishable under Section 498 -A IPC, and causing her death on 19.10.2008 at Palitham Village of Peddapalli Mandal, Karimnagar District, punishable under Section 302 IPC. He was also charged with the offence of attempting to commit suicide punishable under Section 309 IPC.

(2.) THROUGH its judgment, dated 27.08.2009, the trial Court convicted the accused for the offences punishable under Sections 302 and 309 IPC. Sentence of imprisonment for life, and a fine of Rs. 2,000/ -, in default, to suffer Rigorous Imprisonment for six months was imposed for the offence punishable under Section 302 IPC and the punishment of Simple Imprisonment for three months was imposed for the offence punishable under Section 309 IPC.

(3.) AFTER conducting a detailed investigation, the Inspector of Police -P.W.12 submitted a charge sheet. Taking the same into account, the trial Court framed the charges. Before the trial Court, P.Ws. 1 to 15 were examined, Exs.Pl to P17 were filed, and MOs. 1 to 9 were also taken on record.