LAWS(APH)-2024-9-80

SADU CHINNARAO Vs. STATE OF AP

Decided On September 26, 2024
Sadu Chinnarao Appellant
V/S
State Of Ap Respondents

JUDGEMENT

(1.) Sole accused in Sessions Case No.315 of 2012 on the file of the Court of the II Additional District and Sessions Judge, Kurnool at Adoni (for brevity learned Additional Sessions Judge"), is the appellant in the present Criminal Appeal.

(2.) Accused was tried by the learned Additional Sessions Judge under two (02) charges. First charge was under Sec. 498A of the Indian Penal Code, 1860 (for brevity IPC") and the second charge was under Sec. 302 IPC.

(3.) Substance of the charge is that the accused subjected his wife viz. Savaramma (hereinafter referred to, as the deceased") to cruelty both physically and mentally by beating her and also by abusing her and on the intervening night of 14/15/2/2012 at about 12.30 a.m., he poured kerosene on the deceased and set fire to her in his house situated at Indiranagar, Yemmiganur Town, who died on 24/2/2012 at about 7.40 p.m., while undergoing treatment at the Government Hospital, Yemmiganur, thereby committed the offences punishable under Ss. 498A and 302 IPC.