BHAJARANG GUPTHA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal, under Section 374(2) Cr.P.C., is filed by the sole accused in S.C.No.62 of 2009 on the file of II Additional Metropolitan Sessions Judge, Hyderabad. He was tried for the offence of committing the murder of Shruthi Mittal, his wife, on 24.10.2007 at about 1.00 p.m.

(2.) The case of the prosecution was that Shruthi Mittal was married to the accused on 07.07.2007 against her will, and that she had an affair with one Hafeez of Hussaini Alam. About 1 1/2 months prior to the incident, the deceased is said to have come back to the house of her parents, on account of her difference with the accused, and that on 23.10.2007, a customary divorce between the parties has taken place.

(3.) On 24.10.2007 at about 1.00 p.m., Shruthi Mittal was said to be sitting in the entrance of the house of her parents, and at that time, the accused came there wearing a black coloured helmet on head and has thrown acid on her face to disfigure and kill her. The paternal grand-father and cousin brother of the deceased are said to have rescued her and took her to the Osmania General Hospital.