BOYA MASEED ERANNA Vs. STATE OF A. P.

JUDGEMENT

(1.) Accused No.1 in Sessions Case No.204 of 2013 on the file of the Court of learned II Additional District and Sessions Judge, Kurnool, at Adoni, is the appellant in the present Criminal Appeal.

(2.) A1 along with A2 to A6 was tried by the learned II Additional District and Sessions Judge, Kurnool, at Adoni under two charges. First charge was under Sec. 302 IPC and the second charge was under Sec. 201 IPC.

(3.) Substance of the charge is that on the intervening night of 09/10/9/2011, A1 to A6 intentionally caused the death of the wife of A1 namely Chinna Lakshmi (hereinafter referred to as "deceased") by strangulating her with a plastic rope and in the same process they gave false information to the parents of the deceased stating that she died due to heart attack, thereby committed offences punishable under Ss. 302 and 201 IPC.