BANDIVIRAMAM SRINIVASARAO Vs. STATE OF A.P.

JUDGEMENT

(1.) THE sole accused in S.C. No.1 of 2009 on the file of the Sessions Judge, Guntur, was alleged to have killed his wife on 10.04.2008 by beating her with the base of a vegetable cutter and thereafter, set her on fire by pouring petrol. The deceased was said to have been shifted by the accused and his brother to the Government Hospital at Guntur and there, on a requisition given by the authorities of the hospital, the Magistrate recorded the dying declaration of the deceased. She is said to have stated that when herself and the accused alone were there in the house, the latter received a missed call on his cell phone and when she asked about the particulars of the call, the accused questioned as to why she wants all that. Thereupon, the deceased is said to have commented that the accused is not the only person who is having cell phone, that her brother has four such cell phones and if she wants, she too can acquire a phone. The accused is said to have got enraged on this, taken the vegetable cutter, and hit upon her head with the base thereof. She is said to have fallen down almost unconsciously and one more blow was given in the back and thereafter the accused is said to have poured petrol and put her on fire.

(2.) ON hearing the cries, the neighbours, including the owner of her house - PW -

(3.) THE prosecution examined PWs.1 to 14 and filed Exs.P -1 to P -16. The Vegetable cutting knife and the empty petrol tin were marked as MOs.1 and 2.