ISLAVAT SAKKI NAIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Sole Accused in Sessions Case No. 103 of 2012 on the file of the Court of Sessions Judge, Mahila Court, Vijayawada, is the appellant in the present Criminal Appeal. He was tried by the learned Sessions Judge under Sec. 302 IPC.

(2.) Substance of the charge is that on 7/5/2011 at about 02.30 P.M, the Accused committed murder of one Battula @ Islavat Malleswari (hereinafter referred to as "the deceased") by pouring kerosene on her and setting fire to her, causing her death, thereby committed offence punishable under Sec. 302 IPC.

(3.) After completion of trial, the learned Sessions Judge, convicted the appellant/Accused under Sec. 302 IPC and sentenced him to suffer imprisonment for "LIFE" and also to pay a fine of Rs.25,000.00 , in default to suffer imprisonment for a period of three (03) months.