VODDE NARAYANAPPA Vs. STATE OF A.P.

JUDGEMENT

(1.) Sole accused in Sessions Case No.23 of 2016 on the file of the Additional Sessions Judge, Hindupur is the appellant herein.

(2.) Vide judgment dtd. 27/7/2016 in the aforesaid Sessions Case, the appellant was convicted for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short, "IPC") and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.5,000.00 in default to suffer simple imprisonment for a period of two years.

(3.) The substance of charge as against the accused is that the accused, being husband of one Sunanda (hereinafter referred to, as "the deceased"), having addicted to drinking alcohol and developed illicit intimacy with another lady, on 25/10/2013 at about 8.30 PM came to his house in intoxicated state, picked up quarrel with her, became wild, poured kerosene on her and set her ablaze, and subsequently she died while undergoing treatment and thereby he committed an offence punishable under Sec. 302 IPC.