EARAMALLA SRINU Vs. STATE OF A P

JUDGEMENT

(1.) Appellant/accused was charged with offences under Sections 302, 495 and 498-A IPC. He has been acquitted of the offences under Sections 495 and 498-A IPC. However, he has been convicted of the offence under Section 302 IPC and sentenced to undergo life imprisonment. He has also been fined Rs.500/- in default he has to suffer rigorous imprisonment for six months.

(2.) The allegations against the accused were that on 11.9.1997 at about 8.00 a.m. at his house at Loyapalli Village he poured kerosene over his wife-E. Mallamma and set fire to her. She died on 14.9.1997 at 0055 hours in Osmania General Hospital, Hyderabad. On the basis of these allegations, a charge was framed. The accused pleaded not guilty and claimed to be tried. Prosecution examined 17 witnesses and exhibited 18 documents.

(3.) PWs. 1 to 9 and 11 did not support the prosecution case and were declared hostile. PWs. 10 and 13 are the doctors who conducted post-mortem examination over the dead body of the deceased. P.W. 12 is the inquest panch witness. P.W.14 was the Sub-Inspector of Police who did investigation. P.W. 15 was the Magistrate who recorded dying declaration of the deceased. PWs.16 and 17 are also Investigating Officers.