GUNTI YADAGIRI Vs. STATE OF A P

JUDGEMENT

(1.) The accused in Sessions Case No. 14 of 1992 on the file of the District and Sessions Judge, Warangal is the appellant here in. He was charged for an offence under Section 302 IPC, convicted for the same and sentenced to undergo imprisonment.

(2.) The gravamen of the charge against the appellant is that on the night of 9-12-1990 at about 11- 30 P.M. he caused the death of his wife Gunti Sambalaxmi by pouring kerosene on her and setting fire to her clothes. The deceased succumbed to injuries on 13-12-1990 and died in the M.G.M. Hospital, Warangal.

(3.) The case of the prosecution briefly stated is as follows: The deceased Sambalaxmi was married to accused about 10 years prior to her death. She gave birth to two children through the accused. They led happy marital life for two months. The accused was addicted to liquor and started harassing the deceased suspecting her character. He used to beat her regularly on some pretext or the other.